PRAMOD KUMAR Vs. STATE OF KARNATAKA,

JUDGEMENT

(1.) The petitioners accused Nos.5 and 6 have filed the petition seeking to be enlarged on bail with regard to their detention in connection with the proceedings in Crime No.88/2019 of Hebbagodi Police Station for the offences punishable under Sections 143, 149, 302 of IPC.

(2.) The facts that are made out in the complaint are that on 10.03.2019, information was received by the Sub-Inspector of police regarding an accident near Branded outlet Ananthanagar Road. It is stated that a "concrete mixer lorry" had dashed a two wheeler and in that accident a lady and a boy had suffered injuries and the boy succumbed to injuries and died. When police went to the spot, they found a person lying on the road side and on enquiry, they found out that it was the driver of the lorry who is responsible for the accident. It is stated that though the driver of the lorry was taken for medical treatment he succumbed to the injuries suffered during the assault by the public accident and has died. The petitioners have been in custody since 11.03.2019.

(3.) Learned High Court Government Pleader states that the investigation is almost complete and charge sheet would be filed. It is also to be noted that the C.C. TV footage has been seized and on the basis of the C.C. TV footage, investigation is in progress.