MATHIYAZHAGAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 30/9/2025 for the offences punishable under Ss. 5(l) and 5(n) r/w Sec. 6 of Protection of Child from Sexual Offences Act, 2012 in Crime No.19 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner herein is that, the petitioner is a neighbour of the victim girl and on 28/9/2025, when the victim girl went to the petitioner's house for taking some leaves, the petitioner called her inside and committed sexual assault on her; that when the victim girl informed the same to her mother, a complaint was lodged before the respondent police and the petitioner was subsequently arrested. Hence, this case

(3.) The learned counsel appearing for the petitioner submitted that on account of previous enmity, a false complaint has been lodged by the defacto complainant against the petitioner and he is in judicial custody since 30/9/2025; that the investigation of this case was completed and final report also filed by the respondent; and that the petitioner is ready to abide by any conditions that may be imposed by this Court, sought for bail to the petitioner.