UTHAYAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 20/9/2025 for the offences punishable under Ss. 9(m) and 10 of POCSO Act, 2012 @ Ss. 7 and 8 of POCSO Act and Sec. 127(2) of BNS in Crime No. 212 of 2025, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that on 18/9/2025 at 06.30 PM, when the victim child was proceeding to her grandmother's home, the petitioner stalked her and suddenly cuddled her in the public place. Hence, this case.

(3.) The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution.