E.PREM KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/8/2025, for the offences punishable under Ss. 11(1), 11(4) and 12 of Protection of Children from Sexual Offence Act 2012 and Sec. 4 of the Tamil Nadu Prohibition of Harassment of Women Act r/w Ss. 126(2), 296(b), 75 of BNS, 2023 (Under Sec. 341, 294(b), 354A of IPC), in Crime No.26 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner had stalked the victim girl and also pressured her to accept his love proposal, thereby continuously harassed her which resulted in registration of the case.

(3.) The learned counsel for the petitioner submitted that the petitioner is aged about 21 years and the victim is aged about 14 year and is studying in the 9th standard. It is further submitted that this is not a case of sexual assault and it is only stalking the victim girl and threatening her and the petitioner is also ready to abide by any conditions that may be imposed by this Court and therefore sought for bail to the petitioner.