KARTHIKHA Vs. STATE

JUDGEMENT

(1.) The petitioner, who is arrayed as an accused was arrested, on 06/04/2022 and remanded to judicial custody for the alleged offence punishable under sec. 174 Cr.P.C @ Sec. 307 and 302 IPC, in Crime No.181 of 2022, seeks bail.

(2.) The case of the prosecution is that on 06/04/2022 at about 07.30 am, the deceased went for a job as usual. At about 12.30 noon, his wife told him stating that his son is sick. He immediately went to the house. At that time, he found that the above said son was in unconscious state. He was taken to the hospital and he was declared dead by the Medical officer. Based upon the above said occurrence, the case was registered under sec. 174 Cr.P.C. During the course of investigation, the involvement of the petitioner came to light. So, she was arrested and remanded to judicial custody.

(3.) Seeking bail, this petition has been filed on the ground that absolutely, there is no intention on the part of the petitioner to cause the death of his son.