PRADEEP Vs. STATE

JUDGEMENT

(1.) The petitioner/Al in CrLO.P.No.13387 of 2020, who was arrested and remanded to judicial custody on 05.08.2020 for the offences punishable under Sections 174(3) @ to section 306 IPC in Crime No.37of 2020, seeks bail.

(2.) The petitioner/A2 in Crl.O.P.No. 12670 of 2020 who apprehends arrest at the hands of the respondent police for the offences publishable under Sections 174(3) @ to section 306 IPC in Crime No.37 of 2020, on the file of the respondent police, seeks anticipatory bail.

(3.) The case of the prosecution as per the defacto complainant one Amudha is that her elder daughter Banu was married to one Sampathkumar on 17.11.2013 and that they were living at Jafarkhanpet and her husband was running a grocery store in the building owned by Al. Whileso, on 13.08.2019, the victim was found missing along with the child and on the complaint given by the defacto complainant, the case was registered in crime No.397 of 2019 as women and child missing. Thereafter, it was found that her daughter had eloped with Al and thereafter they were living in a house at Iyappanthangal. Whileso, the defacto complainant received a message that her daughter was admitted in hospital since she attempted suicide and later she died on 25.01.2020. During the course of investigation, it came to light that the petitioner had enticed her and taken away from her husband and kept her for some time and thereafter deserted her, due to which, she committed suicide. The allegation against A2 is that he is the friend of Al and he assisted him for arranging a house for them to stay.