ROSAMMA JOSHY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 Cr.P.C.

(2.) The petitioner is the accused in the case registered as Crime No.2189/2017 of the Ettumanoor police station under Section 302 I.P.C.

(3.) The prosecution case is that on 22.12.2017, at about 16.15 hours, the petitioner threw her grandchild, a baby girl aged only 36 days, into the well in the compound of her house and thereby killed the child.