Ghandhi Rajan vs State

V. Sivagnanam, J

The petitioner, who was arrested and remanded to judicial custody on on 26.08.2023 for the alleged offence punishable under Sections 363 (Girl Missing) IPC and Sections 7, 8 @ 5(L)r/w 6 of the Protection of Children from Sexual Offences Act, 2012 in Crime No.25 of 2023, on the file of the respondent police, seeks bail.

2.The case of the prosecution is that the defacto complainant had three daughters and her third daughter was studying 11th std. On 11.02.2023, she went missing and she has not returned to home. Therefore, the defacto complainant made a complaint.

3.The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. He would further submit that the victim girl voluntarily came out from the house and there is love affair between the accused and the victim girl. The accused is in custody from 26.08.2023 and hence, he seeks bail.

4.The learned Government Advocate(Crl.side) appearing for the respondent would submit investigation is not yet completed in this case and hence, she objected to grant bail to the petitioner. The learned Government Advocate(Crl.side) has produced Section 164 Cr.P.C., statement of the victim girl.

5.On perusal of the statement of the victim girl recorded under Section 164 Cr.P.C., it is noticed that the victim girl had love affair with the accused and also stated that she voluntarily went out of the house. In the statement, she stated as follows:-

நான் கடந்த 11.02.2023 தெதியனறு; வீட்டை விட்டு நாகப்படழன் ம் டிசன்றிருந்தென். நான் காதல் டிசய்த காநத் pராகூன் எனபவரு ; டன் நாகப்பட்ழனம் டிசன்றுவிட்டென.; பிறகு அங்கிருநது; திருவைகுணடம ; ; காவல்நிலையததி ; ற்கு வந்து விட்டொம். சம்பவம் நடைடிபறுவதறகு; முன்பாக நான் விடுதியில் இருந்தென் அப்பொது வார்டன் எனது டிசல்லை எடுத்துக்டிகாண்டார். இ தனை டிபற்றொர்களுக்கு வார்டன் டிதரிவித்து விடட் hர். நான் எனது டிபற்றொரிடம் நான் கைபெசி உபயொகப்படுத்தவிலலை; எனறு; டிசால்லிவிட்டென். ஏனது தந்தையார் மறறு; ம் தாயார் மார்டிகட் டிசன்ற பொது அவாகள் ; என்னை அழபபார் ; கள் எனறு; நினைத்து காந்திராகூன் என்பவருடன் நான் நாகப்படழ் னம் டிசன்றுவிடn; டன.; நாகப்பட்ழனம் நாஙகள் ; விழயறக் hலம் 9.00 மணிக்கு டிசன்றொம் அஙகு; காந்திராகூன் அக்கா கண்ணம்மா வீட்ழற்கு டிசன்ற பொது அவாக் ள் சினனப்ப ; pள்ளையை ஏன் அiர்த்து வந்தாய் என்று கெடடார்க ; ள். நாங்கள் நாகப்படழ் னம் டிசல்வதற்கு முனபர் கவெ எனது டிபற்றொர்கள் நாகபபட் ; ழனம் வந்தார்கள். பிறகு அனi; றய இரவஜ திருவைகுண்டத்திற்கு வந்த பொது காவல்நிலையத்தில் பகஜ hர் டிகாடுத்ததாக டிசானனார் ; கள். கண்ணம்மாள் தஙகச் ; சிககு; சிறுநீரக கொளாறு காரணமாக மருத்துவமனையில் வைததிரு; ந்தாரக் ள். நான் திருவைகுணட் ம் வருவதறகு; முன்பாக வண்ணாரப்பெட்டையில் உளள் சுபப் pரமணியம் மருதது; வமனையில் காந்திராகூன் அகக் hளுடன் இருந்தென். 20.02.2023ம் தெதியனறு; டிசய்துங்கநல்லூர் காவல் நிலையம் வந்தென். நான் காவல் நிலையத்தில் நடந்த விவரத்தை டிசான்னென். பிறகு மருத்துவ பரிசொதனைக்கு உடபடுத ; தி ; னார்கள். நான் விடுதியில் இருநதெ; ன். பிறகு தற்பொது என்னுடைய டிபற்றொருடன் வசித்து வருகிறென். நான் பழக்க வெண்ழயஜள்ளதால் எனது வீட்ழறn; க டிசனறு; விடுகிறென். பொகும் பொது தப்பஜ நடக்கவில்லை. அதறகு; முன்பாக காந்திராகூனுடன் நான் பெசிக் டிகாண்ழருந்தென். இ ரண்டு மாதத்திற்கு முன்பாக தப்பஜ டிசய்தொம்(சாட்சி எப்பழ டிசால்லவெண்டும் எனறு; யொசிததார் ; ) சாட்சி மீண்டும் காந்திராகூனுடன் மு:ன்று முறை தப்பஜ டிசய்ததாக வுறினார். அவ்வளவஜ தான.

6.In view of the above statement given by the victim girl and considering the nature of allegations levelled as against the petitioner and taking into consideration the period of incarceration and also taking into consideration of the principle stated by the Honourable Supreme Court in Sanjay Chandra and others vs. CBI reported in (2012)1 SCC 40, this Court is inclined to grant bail to the petitioners, subject to the following conditions:

[i] Accordingly, the petitioner is ordered to be released on bail on condition to execute 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 The Special Court for Exclusive Trial Cases under POCSO Act, Thoothukudi. and on further conditions that:

(ii) the sureties shall affix their photographs and left thumb impression in the surety bond and the Magistrate/concerned court may obtain a copy of their Aadhar card or Bank Pass Book to ensure their identity;

(iii) the petitioner shall appear before the trial Court on every Monday at 10.30 am., until further orders.

(iv)the petitioner shall not tamper with evidence or witness; (v)the petitioner shall not abscond during trial.

vi) On breach of any of the aforesaid conditions, the learned Magistrate/Trial Court is entitled to take appropriate action 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].

vii)If the accused thereafter absconds, a fresh FIR can be registered under Section 229A IPC.