K. P. BINU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code Criminal Procedure seeking anticipatory bail.

(2.) The prosecution allegation is that a boy aged 10 years got electrocuted on 15/12/2022 at 2.30 p.m and the deceased is the son of the petitioner's sister and thereby an offence under Sec. 304 of IPC is charged against the petitioner.

(3.) Heard the learned counsel for the petitioner as well the Public Prosecutor.