JOHNSON AROKIADASS Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This application has been filed by the petitioner under Section 439 Cr.P.C. seeking to enlarge him on bail in connection with FIR No.24(4)2021 of Moreh Police Station registered under Section 11(iv)(v)/18 of POCSO Act.

(2.) The case of the prosecution is that on 17.4.2021 at 9.00 a.m., the complainant Harbajan Kaur lodged a written complaint to the Officer-in-Charge of Moreh Police Station stating that on 5.4.2021, her daughter was mentally harassed by the petitioner with sexual intention and asked her to send pictures late at night through mobile phone. The petitioner also blackmailed the daughter of the complainant and asked her to meet privately, failing which he would come to her residence and expose her relation with her boyfriend. Further case of the prosecution is that the petitioner came to the house of the complainant thrice on 5.4.2021, 6.4.2021 and 14.4.2021 asking why her daughter blocked his number. While visiting the house of the victim, the petitioner also threatened the victim regarding her education, as she is one of the sponsored students under VSR Trust Foundation and further threatened to discontinue her sponsorship.

(3.) The learned counsel for the petitioner submitted that the petitioner is innocent and he has been falsely implicated in this case and that the petitioner was working as Headmaster in Sun Rise School, Moreh and he had never been complained of by his students or parents on his morality and character or any other virtues till now. The learned counsel further submitted that the petitioner is a responsible family man having wife and two sons, who are dependent on his earning and having deep root and living in the society with good reputation and dignity without any complaint. However, the petitioner was arrested on 17.4.2021 based on the false complaint lodged by the complainant.