MUNIYANDI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 11/12/2025 for the offences punishable under Sec. 5(l) r/w Sec. 6 of the Protection of Children from Sexual Offences Act, 2012, in Crime No.217 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner falsely promised to marry the victim girl and had committed penetrative sexual assault on her. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 11/12/2025. Hence, he seeks bail to the petitioner.