ROSHAN T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 483 of BNSS praying to grant bail in Crime No.347/2025 of Jeevan Bhima Nagar (Indiranagar) Traffic Police Station registered for offences punishable under Ss. 105, 281 of BNS and Sec. 185 of Motor Vehicles Act.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent State.

(3.) Learned counsel for the petitioner would contend that the accident has taken place at 02.00 a.m. during midnight. It is doubtful that there were eye witnesses at the time of accident. The deceased died as the back wheels of lorry of the petitioner was run over on his head. Merely because the petitioner had consumed alcohol, the case has been registered for offence punishable under Sec. 105 of BNS. The alleged act does not amounts to culpable homicide. The petitioner is in judicial custody since 10/12/2025 and as major portion of the investigation is over, he is not required for further custodial interrogation. There are no criminal antecedents of the petitioner. With this, he prays to allow the petition.