Vijayakumar vs The State Rep.By, The Inspector Of ... on 30 April, 2026

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Madras High Court

Vijayakumar vs The State Rep.By, The Inspector Of ... on 30 April, 2026

Bench: G.K.Ilanthiraiyan

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED : 30.04.2026

                                                             CORAM

                              THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                  Crl.O.P.No.11304 of 2026

                   Vijayakumar                                                     ... Petitioner(s)

                                                               Vs.

                   State rep. by the Inspector of Police,
                   Vandavasi All Women Police Station (AWPS),
                   Tiruvannamalai Distict.                                         ... Respondent(s)
                   [Crime No.22 of 2025]

                   PRAYER: Criminal Original Petition filed under Section 483 of BNSS, 2023,
                   to enlarge the petitioners on bail concerned in Spl.S.C.No.187 of 2025 on the
                   file of the Special Court under POCSO Act, Tiruvannamalai.



                                    For Petitioner(s)          : Mr.Sathiyaraj.E

                                    For Respondent(s)          : Mr.S.Vinoth Kumar
                                                                 Government Advocate (Crl. Side)



                                                             ORDER

The petitioner, who was arrested and remanded to judicial custody on 18.05.2025, for the offences punishable under Sections 87, 64(2)(m) of BNS, 2023 and Sections 5(l), 5(j)(ii) and 6(1) of POCM Act, 2012, in in 1/4 https://www.mhc.tn.gov.in/judis Spl.S.C.No.187 of 2025 on the file of the Special Court under POCSO Act, Tiruvannamalai, seeks bail.

2. The case of the prosecution is that the petitioner had committed aggravated penetrative sexual assault on the victim girl aged 17 years, due to which, the victim became pregnant. Hence, the case.

3. The learned counsel for the petitioner would submit that the petitioner is innocent and he has been falsely implicated in this case. He would further submit that the petitioner has been under incarceration since 18.05.2025. He would further submit that the petitioner is ready to abide by any stringent condition that may be imposed by this Court. Hence, he prays for the grant of bail.

4. The learned Government Advocate (Crl. Side) reiterated the prosecution case and submitted that the victim girl now delivered a baby and the DNA test report also confirmed the fact that the petitioner is the biological father of the child.

5. This Court already dismissed the bail applications filed by the petitioner on several occasions. This Court find no change in circumstances to 2/4 https://www.mhc.tn.gov.in/judis enlarge the petitioner on bail. Since the petitioner had committed very serious and heinous offence as against the victim girl, that apart, the victim girl now delivered a baby and the DNA test report also confirmed the fact that the petitioner is the biological father of the child, this Court is not inclined to enlarge the petitioner on bail.

6. Accordingly, this Criminal Original Petition is dismissed.

30.04.2026 ata To

1. The Special Court under POCSO Act, Tiruvannamalai.

2. The Superintendent, Central Prison, Vellore.

3. The Inspector of Police, Vandavasi All Women Police Station (AWPS), Tiruvannamalai Distict.

4. The Public Prosecutor, High Court of Madras.

3/4

https://www.mhc.tn.gov.in/judis G.K.ILANTHIRAIYAN,J.

ata Crl.O.P.No.11304 of 2026 30.04.2026 4/4 https://www.mhc.tn.gov.in/judis

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