SHESHAMMAL Vs. STATE OF A P

JUDGEMENT

(1.) THE criminal original petition has been brought forth seeking cancellation of bail made by the Sessions Judge, Thanjavur during vacation on 6-5-2005 in Cr. M. P. No. 197 of 2005 in a case registered by the first respondent police against the respondents 2 to 4 in Crime No. 281 of 2004 for the offence under Sections 366 and 376 IPC for an occurrence took place on 19-12-2004.

(2.) THE gist of the case of the prosecution was that a minor girl, who was aged about 15 years and who is the daughter of the petitioner herein, was kidnapped by the respondent no. 2, who is the driver employed therein, with the assistance of respondents 3 and 4; that originally, a case under Section 366 IPC was registered on a complaint given by the petitioner on 20-12-2004; that the respondents 2 to 4 were arrested and remanded to judicial custody on 3-5-2005; that the girl was also secured and an. application for the custody of the girl was ordered by the learned Judicial Magistrate, pattukkottai; that when they moved for bail before the Court of Sessions, the same was also granted by an order, dated 6-5-2005 by the said Court and that aggrieved over the said order of granting bail in favour of the respondents 2 to 4, the defacto complainant, the mother of the victim girl has brought forth this petition before this Court.

(3.) HEARD the learned counsel for the petitioner, learned counsel for the State and also the learned counsel for the respondents 2 to 4.