VARSHINI Vs. STATE

JUDGEMENT

(1.) The petitioners /A2 and A3, who were arrested and remanded to judicial custody on 3/9/2023 for the alleged offences punishable under Sec. Women Missing @ 302 and 201 IPC in Crime No.429 of 2023 on the file of the respondent police, seek bail.

(2.) The case of the prosecution is that due to money dispute, the petitioners herein have attacked the defacto complainant and committed the murder of deceased Kamalaveni. Hence the case.

(3.) The learned counsel appearing for the petitioners would submit that respondent police registered a case in pursuance of the complaint given by one Malarvizhi on 17/8/2023 with regard to missing of her mother Kamalaveni in Crime No.429 of 2023 for the offence under Sec. Women Missing and thereafter, on 3/9/2023, based on the report of the Village Administrative Officer, Sevalur, the respondent police on examination came to know that the said Saraswathi caused murder of Kamalaveni and thereafter, case has been altered into under Ss. 302 and 102 IPC. Thereafter, based on the confession of Saraswathi / A1, the petitioners herein who are preparing for IAS examination and studying in Government Arts College, Tuticorin, respectively have been arrested and remanded to judicial custody. Since the petitioners are only helped to their mother after the offence is made out that too after screaming of the body and they are in judicial custody from 3/9/2023 seeking to release them on bail.