PATTURAJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The respondent police registered a case as against these petitioners in Crime No.98 of 2024 for the offence under Sec. 366 IPC and remanded the first accused/petitioner in Crl.O.P.(MD)No.6173 of 2024 into judicial custody on 4/4/2024. Therefore, A1 has filed Crl.O.P.(MD)No.6173 of 2024 seeking bail. A2 and A3 have filed Crl.O.P.(MD)No.6167 of 2024 seeking anticipatory bail.

(2.) The first accused is the son of the accused Nos.2 and 3. The sister of the first accused, by name, Pattulakshmi and the defacto complainant loved each other and the accused Nos.2 and 3, being the parents of the said Pattulakshmi objected the same. Therefore, the defacto complainant and the said Pattulakshmi married without the consent of A2 and A3 on 11/3/2024. Thereafter, A3, the mother of the said Pattulakshmi called her over phone and asked her to come to a temple. On 24/3/2024, the said Pattulakshmi came to the temple and at that time, the accused persons have abducted the said Pattulakshmi. Hence, the complaint.

(3.) The learned Senior Counsel appearing for the petitioners submits that the victim girl was secured and the victim girl is now living with her husband. Therefore, he prays for grant of bail to A1 and anticipatory bail to A2 and A3.