SUMATHI Vs. STATE

JUDGEMENT

(1.) The petitioners, who were arrested and remanded to judicial custody on 7/7/2022 for the offences punishable under Sec. Girl Missing @ Ss. 363, 366(A) and 506(i) of IPC in crime No.50 of 2022 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that on 25/3/2022 at about 04.00 a.m. de-facto complainant's daughter was found missing. Hence, the complaint.

(3.) The petitioners herein are arrayed as A2 and A3. Now, it is seen that the victim attains majority and she got married with A1.