KIRUTHIGA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 19/9/2025, for the alleged offence punishable under Ss. 194 @ 194(1) of BNS, @ Ss. 80 and 81 of the Juvenile Justice Act, 2015 and Ss. 94, 239, 301 read with Sec. 3(5) of BNS, in Crime No.183 of 2025, on the file of the respondent police, seeks bail.

(2.) The allegation against this petitioner, this petitioner is a tenant of A1 and A3, a child-less couple. They decided to get a child, by illegal means and illegally adapt child by colluding with other accused, from Maharashtra. Accordingly, A3 and the other accused, who are relatives of the petitioner, travelled to Maharashtra, brought the child to Coimbatore. The child was found to be affected with pneumonia and the petitioner failed to take the child to a Doctor despite advice. Later the child died of illness. The petitioner and the others allegedly disposed of the body by placing it on a railway track, where a train ran over. A complaint was filed with the railway police and a case was registered. Hence this case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person and she has been falsely implicated in this case. He would further submit that the petitioner was arrested and she is in judicial custody from 19/9/2025 and is ready to abide by any conditions that may be imposed by this Court. Hence, he prayed for grant of bail to the petitioner.