ANUSHA S. Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.585/2023 of Pulikeezhu Police Station, Pathanamthitta District, for having committed offences punishable under Ss. 419, 450 and 307 of the Indian Penal Code.

(3.) The prosecution case is that on 04/08/2023 at 3 p.m., the accused, with the knowledge that Air Embolism is likely to cause the death of a person and with the intention to commit murder of the informant, disguised herself using a nursing coat and mask and thereafter entered into the ward of Parumala Saint Gregorious Medical Mission Hospital wherein the informant was hospitalized. The accused injected a syringe three times into the right hand of the informant and attempted to commit murder of the informant, thereby committing the above offence.