R.V.VENKATA BALAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The petitioner/A2 who was arrested and remanded to judicial custody on 23/12/2023 for the offences originally registered by the respondent Police under Sec. 174 Cr.P.C and subsequently, altered to Ss. 120(B), 201 and 302 IPC in Crime No.574 of 2023, seek bail.

(2.) The learned counsel for the petitioner filed a memo seeking alteration of the offences in the petition. While issuing order copy, the Registry may note that the offences are Ss. 174 Cr.P.C and subsequently, altered to Ss. 120(B), 201 and 302 IPC.

(3.) The case of the prosecution is that the younger son of the defacto complainant did not come home till 10 p.m., on 16/12/2023. It is stated that originally FIR in Crime No.574 of 2024 was registered under boy missing on 17/12/2023 and later, they recovered the body and it was altered to Ss. 120(B), 201 and 302 IPC.