VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 22/12/2025 for the offences punishable under Ss. 75(1)(ii) r/w.75(2), 78(1)(i) r/w.78(2), 115(2), 351(3) of BNS Act, 2023 and Ss. 11(1)(i), 11(1)(iv) r/w.12 of POCSO Act and Sec. 4 of TNPHW Act, in Crime No.276 of 2025 on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that the petitioner continuously stalked the victim girl and, despite her refusal and denial, assaulted her in a public place. Consequently, she lodged a complaint. The petitioner has been arrested and is presently in judicial custody.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and he has been falsely implicated in this case. He submitted that it is not the case of sexual assault and he is in custody from 22/12/2025 and the petitioner is also ready to abide by any other stringent conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.