KAVITHA Vs. ADDITIONAL DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The husband of the petitioner is one of the accused in Cr.No.771 of 2017 registered by Virudhunagar Bazaar Police Station, for the alleged commission of offences under Ss. 302 and 201 I.P.C.

(2.) The learned Counsel for the petitioner would submit that the above said case came to be registered on the basis of the complaint given by one Vijayalakshmi alleging, among other things, that her husband who left at about 08.00 p.m., on 30/8/2017, did not return and her efforts to contact him through mobile phone also ended in futile and the third respondent police, based on the complaint, registered the case "for man missing" and commenced the investigation.

(3.) It is also submitted by the learned Counsel for the petitioner that the petitioner's husband, on coming to know that he has been implicated in the above said case based on the confession statement given by the co- accused, voluntarily surrendered before the third respondent police on 19/12/2017 and thereafter, he has been remanded to judicial custody.