SAIDALAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail filed under Section 438 of the Code of Criminal Procedure.

(2.) The petitioner is the accused No.12 in Crime No.238 of 2019 of Kottakkal Police Station registered for the offence punishable under Section 306 of the Indian Penal Code.

(3.) The prosecution allegation is as follows: