SHAINAZ BEGUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. to enlarge the petitioner/accused on bail in Crime No.136/2020 of Wadagera Police Station, registered for offence punishable under Sections 302, 201 and 309 of IPC. Investigation is completed and charge sheet has been filed.

(2.) Heard the learned counsel for petitioner, learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) This is an unfortunate case, wherein it is alleged that accused/petitioner on account of poverty and being unable to look after her children, administered poison (insecticide) to two of her minor children and she also consumed poison, on account of which her two minor children aged about two years and four months died.