SURYA Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/10/2025 for the offences punishable under Ss. 351(2) of BNS Act, 2023 adn 5(n), 5(j)(ii) r/w. 6(1) of POCSO Act, 2012, in Crime No.17 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner (A-1) had a physical relationship with the victim and A-2 sexually harassed her. The victim became pregnant and delivered a female child. It is further allleged that the accused persons abused the victim and her mother in filthy language and threatened them with dire consequences. 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 co-accused has already been released on bail and that petitioner is in judicial custody from 29/10/2025. Hence, he seeks bail to the petitioner.