SANDEEP 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 accused in S.C. No.1275/2023, pending before the Additional Sessions Court-I, Kollam. The aforesaid sessions case arises from Crime No.1202 of 2023 of Kottarakara Police Station.

(3.) The petitioner is alleged to have caused the death of one young lady Doctor by the name Dr.Vandana Das on 10/5/2023 after stabbing her with a pair of scissors, taken from the treatment room of Taluk Headquarters Hospital at Kottarakara and thereby committed the offences alleged under Sec. 341, 324, 333, 353, 506(ii), 307, 302 and 201 of the Indian Penal Code, 1860 (for short 'IPC') apart from Sec. 3 and 4 of the Kerala Healthcare Service Persons and Healthcare Service Institutions (Prevention of Violence and Damage to Property) Act, 2012. Petitioner is also alleged to have committed an offence under Sec. 5 of the Kerala Prevention of Damage to Private Property and Payment of Compensation Act, 2019.