LAWS(MAD)-2025-7-26

VANARAJ Vs. STATE

Decided On July 25, 2025
Vanaraj Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) This Criminal Original Petition is filed seeking to enlarge the petitioners on bail in connection with Crime No.1 of 2025, pending on the file of the respondent police.

(2.) The petition for bail has been filed by three accused in Crime No.101 of 2025, which was registered on 7/6/2025 by the Thiruvalangadu Police Station for the offences under Sec. 189(2), 329(4) and 140(3) of Bharatiya Nyaya Sanhita (BNS), 2023, against five identifiable but unknown persons. The case was subsequently transferred to the CB-CID based on the proceedings of the DGP/HoPF, Tamil Nadu, Rc.No.002454/Crime l(1)/2025, dtd. 23/6/2025, for further investigation and new case registered in Crime No.1 of 2025 on the file of CB-CID, Tiruvallur, for the offences under Ss. 189(2), 329(4), 140(3), 332(b), 140(1) and 61(2) of BNS, 2023.

(3.) The First Information Report came to be registered based on the written complaint given by one Tmt.Y.Lakshmi to the Thiruvalangadu Police Station on 7/6/2025 at 14.00 hours. In the written complaint, she has stated that her elder son, Danush, had an affair with a girl by name, Vijaya Shree from Theni District. They got married as per Self-Respect Marriage Scheme. In this regard, she went to the office of the Superintendent of Police, Tiruvallur, on 9/5/2025 and reported about the matter, fearing repercussions from the family of Vijaya Shree. Subsequently, on 7/6/2025, midnight, half past twelve, five identifiable persons came in two cars bearing Reg.No.TN-12-BC-6777 and KA-50-MA-1746. They trespassed into her house and abducted her younger son, Inderchand a minor who was sleeping in the first floor. Immediately, she called the police control room by dialling 100 and informed about the abduction and later, she came to know that her minor son was subjected to physical and mental torture and shifted to a car bearing Reg.No.TN-06-G-0606. He was later abandoned near Perambakkam Bus stand at about 3.00 p.m. Therefore, she had requested to take necessary steps against the persons involved.