SANDHYA J. KRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 438 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the accused in Crime No. 1487 of 2020 of Poojappura Police Station. The above case is registered against the petitioner alleging offence punishable under Section 75 of the Juvenile Justice (Care and Protection of Children) Act 2015.

(3.) The prosecution case is that the petitioner abandoned her child and left the matrimonial house.