AASHIQUE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail.

(2.) The petitioner is the accused in Crime No.1088/2021 of Thiruvalla Police Station, Pathanamthitta District alleging commission of offences under Ss. 3 and 4 of the Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to property) Act, 2012.

(3.) The allegation against the petitioner is that on the death of the petitioner's mother, who was being treated at the Believers Church Medical College Hospital, Thiruvalla, the petitioner turned violent and broke the glass door of the office of the Public Relations Officer of the Hospital and thereby committed the offences under the aforesaid provisions of law.