S.GOPINATH Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 3/8/2022 for the offences punishable under Ss. 174 of Cr.P.C read with Sec. 294(b) and 306 of I.P.C in crime No.133 of 2022 on the file of the respondent police, seek bail.

(2.) It is seen that the first petitioner is the husband of the deceased and the second petitioner is the father-in-law of the deceased. The case of the prosecution is that the deceased/daughter of the defacto complainant fell in love with the first accused and got married him. Due to which, there was a dispute between the first accused family and the family members of the deceased. Later, the daughter of the defacto complainant was missing. Hence, the complaint was registered under women missing case.

(3.) The learned counsel for the petitioners would submit that the petitioners are innocent persons and they have not committed any such offence as alleged by the prosecution and they have been falsely implicated in this case. Therefore, he prays to grant anticipatory bail to the petitioners.