A SETHURAMAN Vs. STATE

JUDGEMENT

(1.) This petition is for anticipatory bail, in other words, issuance of a direction in the event of his arrest to release him on bail under Section 438 Cr.P.C.

(2.) Offences alleged are under Sections 323, 330, 355 and 506 (ii) IPC and Sections 10 and 12 of the Protection of Children from Sexual Offences Act read with Section 23 of the Juvenile Justice (Care and Protection of Children) Act.

(3.) Petitioner is A1 in this case.