SHANTHINI Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the 6th accused in Crime No.356 of 2019 of Kollam West Police Station for the offences punishable under Sections 366A, 304 read with Section 34 of Indian Penal Code, Section 3(a) read with 4, Section 16 read with 17 of the POCSO Act and Section 75 of Juvenile Justice Act.

(3.) The prosecution case in brief is that the petitioner/the 6th accused took the victim-a minor girl, who was having fever for five days, for offering prayers to one mosque in Tamil Nadu after ignoring the direction of the Doctors and without giving adequate treatment for the victim and caused her to be infected with pneumonia which led to her death and thereby the 6th accused alleged to have committed the aforesaid offences.