RAJKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 27/6/2025, for the offence punishable under Ss. 6 r/w 5(l), 5(m) of POCSO Act, 2012, in Crime No.37 of 2025, registered on the file of the respondent, seeks bail.

(2.) The case of the prosecution is that the petitioner, who is the neighbour of the victim girl aged about 12 years, took advantage of the loneliness of the victim showed her obscene photographs, and thereafter committed penetrative sexual assault upon her. The incident was subsequently revealed by the victim to her family members, and based on the complaint lodged by them, a case was registered, leading to arrest of the petitioner on 27/6/2025.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been in custody for a long period and that the investigation has been completed and the final report has also been filed. He further submitted that the alleged occurrence is said to have taken place a few years prior to the lodging of the complaint and that the petitioner has been falsely implicated in this case. Hence, he prayed for grant of bail to the petitioner.