AKASH JAISWAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the proceedings in C.C.No.15835/2023 for an offence punishable under Sec. 11 of the Aircraft Act, 1934 ('the Act' for short). The said proceeding arose out of registration of a crime in Crime No.95/2022.

(2.) Heard Sri. Arnav A. Bagalwadi along with Captain Arvind Sharma and Ms. Keerthana Nagaraj, learned counsel appearing for the petitioner and Smt. Sowmya R., learned HCGP appearing for the respondents.

(3.) Petitioner is a pilot by profession. A complaint comes to be registered on 17/4/2022 by respondent No.1 - police alleging that the petitioner was flying an Aircraft 'VT-ETU Cessna C185', which belonged to 'Agni Aero Sports Adventure Academy Pvt. Ltd.'. The petitioner sought to fly the same at Jakkur Aerodrome. At the time of take off, it appears that the flight veered to the left side and due to such veering, topples with no injuries to any person nor to the petitioner. This was termed to be an Aircraft Accident, which is said to be due to the negligence of the pilot - petitioner. Based on the incident that happened on 17/4/2022, a crime in Crime No.95/2022 comes to be registered on 19/4/2022.