M.ANBUCHELVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner herein is running a Hollow Block Unit at Alathuranpatti village, Kannivadi Post, Dindigul District. On 10.06.2014 one Muthulakshmi, D/o.Sermalai was missing. There was a complaint by her aunt namely Muthammal to the Kannivadi Police Station, Dindigul District. Based on the complainant, FIR was registered in Crime No.109 of 2014 for girl missing. After some time, the father of the girl filed HCP before the High Court of Madras, Madurai Bench, since his daughter could not be traced. Pending HCP(MD).No.1236 of 2014, this Court ordered transfer of investigation from the then investigation officer Inspector of Police to any other officer, not below the rank of Deputy Superintendent of Police.

(2.) During the course of the investigation, it appears that there was some information to the Police that somebody from Uttrapradesh has called the father of the missing girl and possibility of the girl being at Uttrapredesh. The Police met the petitioner herein, under whom the suspect Ragul from Uttrapredesh, was working and asked to give information about Ragul. At that time, the suspected person left the job and gone to his native and the same was informed to the Police by the petitioner.

(3.) At this juncture, the real issue for consideration has taken place. Particularly, on 09.10.2015, Mr.Thiruvanandam Inspector of Police, Kannivadi Police Station, Rajamarthandam, Special Sub- Inspector and Kamadhas, Head Constable, had come to the petitioner's Hallow Block Unit-cum-residence for enquiry. The petitioner alleged to have been attacked and taken to the police station. A case was registered in Crime No.364 of 2015 against the petitioner for offence under Sections 294(b) , 341 , 332 , 353 and 506(ii) of IPC. On 10.10.2015 the petitioner was produced before the Judicial Magistrate No.II, Dindigul, and remanded custody. At that time, the petitioner had shown the injured sustained to the Magistrate and the same has been recorded in the remand report. Later 12.10.2015, charge against the petitioner was altered into Sections 294(b) , 341 , 324 , 332 , 353 , 506(ii) and 307 IPC. The petitioner was granted bail on 26.10.2015.