KABILASH Vs. STATE
LAWS(MAD)-2022-12-50
HIGH COURT OF MADRAS
Decided on December 15,2022

Kabilash Appellant
VERSUS
STATE Respondents


Referred Judgements :-

P.K.SHAJI VS. STATE OF KERALA [REFERRED TO]


JUDGEMENT

T.V.THAMILSELVI,J. - (1.)The petitioner, who was arrested and remanded to judicial custody on 7/11/2022 for the alleged offence under Ss. 392 of I.P.C. and Sec.11(1) r/w 12 of POCSO Act in Crime No.17 of 2022 on the file of the respondent police, seeks bail.
(2.)The case of prosecution is that victim is aged about 17 years and the petitioner is aged about 23 years. He had a love affair with the victim girl, but the parents gave a complaint. As per the complaint, on the date of occurrence, the petitioner abused her and taken away her hand bag. Hence, the complaint was registered against the petitioner.
(3.)The learned counsel appearing for petitioner submitted that as per defacto complainant's statement, she had love affair with him, for which, parents have quarrelled with them. He would submit that he is no way connected with the offence and he has not committed any of offence as alleged by the respondent police. He would also submit that he has been falsely implicated in this case and he will abide by any condition imposed by this court. He would also submit that the petitioner has been suffering incarceration for more than 27 days from 17/11/2022. Hence, he prayed to grant bail to the petitioner.


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