SANDESH RAI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the sole accused in Crime No.432/2022 of Chandera Police Station, Kasaragod District. The offences alleged against the petitioner are under Ss. 272, 308, 304 r/w Sec. 34 of the Indian Penal Code, 1860.

(3.) The prosecution case is that the petitioner was a Shavarma maker (Cook) of the 'Ideal Cool and Food Point' at Kasaragod and that on 1/5/2022, at about 2.45 pm, a girl child aged 16 years ate shavarma and thereafter she fell ill along with 15 others and in spite of hospitalization, she died on 1/5/2022. Petitioner was arrested on 2/5/2022 and has been in custody since then.