PRASATH Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 15/11/2025 for the alleged offence under Ss. 75, 78(1), 78(1)(ii), 351(3) of BNS 67 of I.T Act in Crime No. 163 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of prosecution is that the petitioner fell in love with the victim girl and had sexual relationship with her. Consequent to which the victim girl became pregnant and thereafter cheated her. Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case and was in judicial custody since 15/11/2025. He further submitted that the petitioner had just tried to contact the victim girl through instagram and is ready to abide by any conditions that may be imposed by this Court. Hence, the learned counsel prays to grant bail to the petitioner.