K. RAJAPANDIAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks bail under Sec. 439 read with Sec. 482 of Cr.PC in FIR No. 67/2022 dtd. 9/2/2022 registered at Police Station Greater Kailash. Initially, the FIR was registered under Ss. 279/338 IPC and subsequently Ss. 307/308 IPC have also been invoked.

(2.) In brief, the FIR was registered on 9/2/2022 at 0045 hours with reference to the alleged incident which occurred on 8/2/2022 about 17:15 hours, on the statement of one Rampal Negi. He alleged that he had been working as a driver in B-92, Greater Kailash-I with one Bal Gopal Mandelia. On 8/2/2020 about 05:15 PM while he was standing on the main road along with other drivers namely Laxman and Jaswant, injured Anant Vijay Mandelia came from his house and started walking on the main road. In the meanwhile, he saw a yellow car coming from the direction of Ikhaya Hotel, Greater Kailash-I, B Block at a very high speed and driven in zigzag manner which hit Anant Vijay Mandelia who fell on the bonnet of the car. However, the car did not stop and after travelling 100 meters, sudden brakes were applied on which Anant Vijay Mandelia fell on the road from the bonnet and the driver fled away. The registration number of the offending car was further stated to be DL12-CU 6969. FIR was accordingly registered under Ss. 279/338 IPC.

(3.) Learned APP for the State contends that during the course of investigation, CCTV cameras installed near the place of incident were examined and it was seen that the injured had signaled the offending vehicle to stop but the driver/accused hit the injured. Due to impact of over speeding car, the injured fell on the bonnet but the accused failed to stop and carried the injured up to 100-150 meters. The father of the petitioner is also alleged to be seen sitting on the front passenger seat along with the petitioner when the car was later on parked. The disclosure statement of the petitioner, who is student aged 19 years is also stated to have been recorded wherein he disclosed his passion to drive fast. It is also stated that the accused used to make videos of speedometer and placed on WhatsApp status. The application has been vehemently opposed on the ground that the injured was hit deliberately with an intention to kill and was dragged up to 100-150 meters causing grievous injuries.