Raman vs State Rep. By The Inspector Of Police on 7 May, 2026

                                                                             CRL OP No. 10669 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                  DATED: 07-05-2026
                                                        CORAM
                                  THE HON'BLE MRS.JUSTICE L.VICTORIA GOWRI
                                                CRL OP No. 10669 of 2026

                Raman

                                                                                      ..Petitioner
                                                          Vs
                State Rep. by The Inspector of Police
                All women Police Station,
                Gobichettipalayam,
                Erode District
                (Crime No.4 of 2026)
                                                                                    ..Respondent

                PRAYER : Criminal Original Petition has been filed under Section 483 of
                BNSS to enlarge the petitioner on bail pending investigation in Crime No.4 of
                2026 on the file of Respondent.
                              For Petitioner:           Mr.C.S.Saravanan

                              For Respondent:           Mr.V.J.Priyadarsana
                                                        Government Advocate (Crl.Side)

                                                        ORDER

Petition seeking bail in respect of Crime No.4 of 2026 registered for the

alleged offences punishable under Sections 3(a), 4, 9(m), 9(n) and 10 of POCSO

Act 2012 is on board for consideration.

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2. The case of the prosecution is that the petitioner is none other than own

brother of the victim’s father and he had committed sexual assault on the victim

child, who is aged about 6 years old. Hence the case.

3. Learned counsel appearing for the petitioner submitted that the

petitioner is an innocent person and he has been falsely implicated in this case.

He also submitted that the petitioner is in no way connected with the alleged

offence. He further submitted that the petitioner is ready to abide by any

stringent condition that may be imposed by this Court. He also submitted that

the petitioner is in incarceration from 13.01.2026. Hence, he prayed for grant of

bail to the petitioner.

4. Learned Government Advocate (Criminal Side) appearing for the

respondent police, while opposing for grant of bail to the petitioner, reiterated

the prosecution case and submitted that the petitioner committed a sexual

assault on the victim child, who is aged about six years old. He further

submitted that now the charge sheet has been filed.

5. Heard both sides and perused the materials available on record.

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6. Taking note of the facts and circumstances of the case, nature of

allegations, submissions made by the learned counsels on either side and the

period of incarceration undergone by the petitioner, this Court is inclined to

grant bail to the petitioner with certain conditions.

7. Accordingly, the petitioner is ordered to be released on bail on his

executing a bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with

two sureties, each for a like sum to the satisfaction of the learned Sessions

Magalir Needhimandram (Fast Track Mahila Court), Erode and on further

conditions that:

[a] the sureties shall affix their photographs and Left Thumb Impression in the surety bond and the Magistrate may obtain a copy of their Aadhar card or Bank pass Book to ensure their identity;

[b] the petitioner shall report before the Inspector of Police, Kottar Police Station, Nagercoil, everyday at 10.30 a.m., until further orders ;

[c] the petitioner shall not abscond either during investigation or trial;

[d] the petitioner shall not tamper with evidence or witness either during investigation or trial; [e] On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action

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against the petitioner in accordance with law as if the conditions have been imposed and the petitioner released on bail by the learned Magistrate/Trial Court himself as laid down by the Hon'ble Supreme Court in P.K.Shaji vs. State of Kerala [(2005)AIR SCW 5560];

[f] If the accused thereafter absconds, a fresh FIR can be registered under Section 269 of B.N.S.

Lpp/rpl 07-05-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No

Note :