CHINNANAN @ NARAYANAN & ORS. .. Vs. THE INSPECTOR OF POLICE, THIRUPELLAIVANAM POLICE STATION, THIRUVALLUR DISTRICT

JUDGEMENT

(1.) THE petitioners apprehend arrest for the alleged offences under Section 302, IPC in Crime No. 39 of 2005 on the file of the respondent.

(2.) HEARD both sides. Mr. M.G.L. Sankaran, the learned counsel for the petitioners submits that totally there are 3 accused and the petitioners have been arrayed as A.1 to A.3 and the occurrence was said to have taken place on 4.6.2005. The case of the prosecution is that the deceased entered into the village called Kalangaraivilakkam on the date of occurrence and the villagers suspected the deceased that she was committing the offence of kidnapping the children and actually, on the date of occurrence, the villagers rescued a female child, aged 5 years from the deceased and thereafter, it is alleged that the petitioners attacked the deceased. The learned counsel for the petitioners further submits that after the incident, the deceased was detained by the villagers. It is also brought to my notice by the learned counsel that there is panic in the village as one female child was missing, which resulted in the alleged occurrence.

(3.) THE learned Government Advocate (Cri. Side) submits that the petitioners were alleged to have attacked the deceased, as they suspected the deceased that she was kidnapping the children from the village.