SHANMUGA SUNDARAM Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/12/2025 for the offences punishable under Ss. 80, 81 and 87 of Juvenile Justice (Care and Protection of Children) Act and Sec. 143(1)(f) of BNS in Crime No.649 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that, A1 and A2 in this case have sold their girl child to A8 and A9 by illegal means, in which the petitioner herein acted as a mediator . Hence, this case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner has been falsely implicated in this case and he is in judicial custody since 24/12/2025; and that the petitioner is ready to abide by any conditions that may be imposed by this Court and sought for bail to the petitioner.