GEETHU CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition for pre-arrest bail.

(2.) Petitioner is the accused in Crime No. 250/2018 of Chelakkara Police Station registered for the offences punishable under Sections 307 and 309 of Indian Penal Code and Section 75 of the Juvenile Justice Act.

(3.) The prosecution allegation is that the petitioner, who is the mother of a one year old baby, on 18.4.2018 at about 17.15 hours attempted to kill him by inflicting a cut injury on his neck by using a sharp weapon and then she attempted to commit suicide and thereby committed the aforesaid offences.