T. MAHESWARAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/9/2025 for the offences punishable under Ss. 127(2), 137(1)(b) of the BNS and Ss. 5(1) r/w 6 of the Protection of Children from Sexual Offences Act, 2012 (POCSO), in Crime No.481 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that he was known to the victim girl, aged 15 years, and lured her to accompany him under the pretext of love, kidnapped her, took her to a native place, and confined her in his house. In the meantime, the mother of the victim lodged a complaint, pursuant to which the respondent police conducted investigation and rescued the victim and the petitioner was arrested on 23/9/2025. Hence, the complaint.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is in judicial custody since 23/9/2025 and that there was no offence has taken place as alleged by the prosecution. He further submitted that he is ready to face the trial process since the investigation has been completed. Hence, he prays for grant of bail to the petitioner.