ARPITA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under Section 439 Cr.P.C. seeking bail in Crime No.35/2017 of Terdal P.S. for the offences punishable under Sections 302, 201, 120B, 109 r/w 34 of IPC.

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

(3.) In the peculiar circumstances of the case, in the beginning are that a criminal case was registered in Crime No.35/2017 by the respondent police on 17.05.2017 for the offence punishable under Sections 279, 304-A of IPC. The substance for registering the said case is that deceased Sunial Bhagwant, aged 22 years was riding Hero Honda CD Deluxe, motorcycle bearing registration No.KA-48/Q- 2620, near Teradal of third Canal, Shegunshi Road, drove it in a rash and negligent manner near the land of Mahaveer Madigonda land fell down along with motorcycle and sustained injuries and succumbed to them on the spot.