LAWS(BOM)-2018-2-169

SAU. JANABAI Vs. STATE OF MAHARASHTRA

Decided On February 23, 2018
Sau. Janabai Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) The applicant is arrested in connection with Crime No.129/2017 registered with Police Station Jivti, Tq. Jivti, Dist. Chandrapur for an offence punishable under Sections 363 , 302 and 201 of the Indian Penal Code.

(2.) The only submission of the learned counsel for the applicant is that the applicant is only arrested on suspicion and there is no admissible evidence against her. He also submitted that the applicant is a lady aged about 76 years and is languishing in jail. Therefore, the bail be granted to her.

(3.) In my view, all the words in the dictionary will fall short for describing the applicant and for her acts. The applicant is arrested for killing her granddaughter; Annapurna, whose age is only 27 days. The post mortem report, which is part and parcel of the charge-sheet, shows that the cause of death is asphyxia, compression over neck. Thus, a girl, who has taken birth only prior to 27 days was, due to inhuman act of the present applicant, forced to take exit from this world. What would have been the condition of that infant when her neck was compressed cannot be described. The said child was only knowing to get herself fed from her mother.