RAMKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/11/2025 for the alleged offences punishable under Ss. 5(1), 5(j)(ii), 6(1) of POCSO Act, in Crime No.23 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosectuion is that the the petitioner is aged about 12 years and he has closely moved with the victim girl aged about 15 years and subsequently kidnapped to his house and committed aggrevated penetrative sexual assault continuously which resulted in pregnancy and while victim girl was taken to hospital, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case. He further submitted that the petitioner is now aged about only 22 years and the petitioner is in incarceration from 20/11/2025 and the investigation is completed. Hence, he prayed for grant of bail to the petitioner.