- (1.) Heard.
(2.) Mr.S.G.Subramani, working as Assistant Head Master in Government Higher Secondary School, Sholavaram, Chennai, calling himself as an aged man of 56 years, has approached this Court seeking bail under Section 439 o f the Code of Criminal Procedure, in respect of the case registered against him under Sections 376 read with 511, 354 and 323 of the Indian Penal Code.
(3.) The facts are quite interesting. The petitioner is the resident of New Erumaivettipalayam. The victim Sarala aged about 12 years, hailing from the same village, is studying in VI Standard in Sholavaram Government Higher Secondary School, in which, the petitioner has been working as Assistant Head Master. Two months prior to the instant occurrence, the petitioner went to the house of the victim while her parents were away and on seeing that she was alone, he locked the door from inside and pulled her petty coat and touched her private part and attempted to rape her. When she raised alarm, the petitioner ran away from the house after threatening her not to divulge the same to others, or else, he would make her fail in her class. Therefore, she did not tell this to anybody.;