GIRISH G.L Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Though this case is listed for admission, with the consent of learned counsel for petitioner and learned High Court Government Pleader, the same is taken up for final hearing.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for respondent-State.

(3.) The genesis of the case of the prosecution in brief is that, on 16.01.2013 at about 3.30 p.m, the accused being the driver of a KSRTC bus bearing Reg.No.KA-09-F-4094 by overtaking another bus at Turvekere - Tiptur road, drove the same in a rash and negligence manner, so as to endanger human life and personal safety of others, dashed against the rider of motor cycle bearing Reg.No.44-J-7460 and caused the accident and as a result of the same, the rider of the motor cycle sustained grievous injuries. On the basis of the complaint, a case has been registered and after investigation, charge sheet was filed.