ABHILASH S/O THAYUNNI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 24/2/2026 for the alleged offence under Sec. 75 of B.N.S. and Sec. 4 of TNPHW Act in Crime No.23 of 2026 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that while the defacto complainant was travelling in a train along with her family, the petitioner misbehaved with her and sexually harassed her. Hence the case.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner is an innocent and he has been falsely foisted in the present case and that he has not committed any offence as alleged by the prosecution. He would further submit that the petitioner is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prays for grant of bail to the Petitioner.