K CHANDANA Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Ss. 480 and 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS'), seeking to enlarge the Petitioner/Accused on bail in Crime No.312 of 2025 of Alipiri Police Station, Tirupati, registered against the Petitioner/Accused herein for the offence punishable under Sec. 103(1) of Bharatiya Nyaya Sanhita, 2023.

(2.) Heard Mr. D. Purna Chandra Reddy, the learned Counsel for the Petitioner and Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor.

(3.) The case of the prosecution in brief is that initially the accused being the mother of Ramya (deceased child) aged about six monghs, found the absence her child at her residence on 6/9/2025 at about 5.30 a.m., immediately, got alerted her husband, thoroughly searched, but failed to locate the said child, ultimately a written complaint was presented by her at Alipiri Police Station on 6/9/2025 under written endorsement by the Sub-Inspector of Police at about 12.30 p..m. During the course of investigation, it came to light that the accused had misrepresented the investigating agency in the form of filing a written complaint, and on interrogation revealed that the accused being a mother of two daughters, again gave birth to third daughter Ramya, who was aged about 6 months old as on the date of incident, tried her level best to sell away the said child, but could not succeed in her attempt. The nature of allegartions point out that the accused had decided to see the end of the life of her third daughter, in the said process, she had visited to drainage canal at Korameenugunta tank, threw the said child in the said drainage canal and committed the offence.