PREMKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/10/2025 for the alleged offence under Ss. 64(2)(m) of BNS Act ( Corresponding Sec. 376 AB of IPC and Sec. 5(1),6(1) of POCSO Act and Sec. 4 of TNPHW Act in Crime No.83 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner is that the petitioner and the victim girl were working in the same company and the petitioner had developed relationship with the victim girl and used to stay with the victim girl. It is alleged that the petitioner has assured that he will marry the victim girl and had committed aggravated penetrative sexual assault and thereafter failed to marry her, due to which the victim girl has attempted to commit suicide. Hence the complaint.

(3.) The learned counsel for the petitioner would submit that the petitioner is in custody from 18/10/2025 and due to difference of opinion a false case has been registered. He further submitted that the petitioner is ready to abide by any condition that may be imposed by this Court. Therefore, he prays for grant bail to the petitioner.