M. CHINNAPPAYAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 28/12/2025 for the offences punishable under Ss. 87 of BNS, and Sec. 9 of Prohibition of Child Marriage Act, and Sec. 4(i), 5(j)(ii) r/w Sec. 6 of the Protection of Child from Sexual Offences Act, 2012, in Crime No.63 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner herein has sexually assaulted the victim girl, who is aged about 15 years and now she became pregnant. Hence, the compliant.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He would further submit that the petitioner is no way connected with the case, a false case has been lodged as against the petitioner. He would further submit that the petitioner is in custody from 28/12/2025. Hence, he seeks bail.