SUJITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.654/2022 of Karimannoor Police Station, Idukki alleging offences punishable under Ss. 318 and 302 of the Indian Penal Code, 1860.

(3.) According to the prosecution, the accused concealed her pregnancy from her husband and on 10/8/2022 gave birth to a child and concealed that fact also from her husband and murdered the child by keeping the child in a jar in a bathroom and thereby committed the offences alleged.