ANANDHAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 9/10/2022, for the offences punishable under Ss. Girl Missing - Non Act @ 366 (A) of IPC, in Crime No.467 of 2022, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution as per the de-facto complainant is that his minor daughter XXXX aged about 16 years was found missing from his house. Based on his complaint, a case in Crime No.467 of 2022 was registered for Girl Missing - Non Act and later, it was found that the victim girl was kidnapped by one Surya, thereafter, the case has been altered to one under Sec. 366 (A) of IPC. The further investigation revealed that the petitioner is the person who helped the main accused by taking both the victim girl and the main accused in his auto rickshaw. Hence the case.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has been falsely implicated in this case, since he happens to be the maternal uncle of the first accused. He would further submit that there was a love affair between the first accused and the victim girl, thereby, they have eloped from their home and since the respondent was unable to find the whereabouts of the victim girl and A1, they have implicated the petitioner in this case. He would also submit that the victim girl has been secured and the petitioner also understands that even in the statement recorded from the victim girl, she had stated that the petitioner had taken both of them in his auto rickshaw and other than that, there is no other allegation as against the petitioner. He would also submit that the petitioner is in custody from 9/10/2022 and thereby, he prays for grant of bail to the petitioner.