THIVAGAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 14/2/2026 for the offences punishable under Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012, in Crime No.02 of 2026 on the file of the respondent police, seeks bail.

(2.) The prosecution case is that the petitioner touched the chest of the defacto complainant. 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 14/2/2026. Hence, he seeks bail to the petitioner.