SUBEENA MUMTHAS Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the accused in Crime No.648/2021 of Nadapuram police station, Kozhikode district. The allegation against the petitioner is that on 26.09.2021, at about 21.00 hrs, petitioner murdered her twin children, one boy and one girl, aged three years by throwing them into a well nearby her house and thereafter tried to commit suicide by jumping into the same well.

(3.) Learned counsel appearing for the petitioner submits that the petitioner is absolutely innocent and that she had jumped into the well to save her children. He also submits that the accused has been in custody since 27.09.2021 and that her continued detention is not necessary for the purpose of investigation into the case.