ROHIT KRISHNAN MAHANTA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 CRPC seeking grant of regular bail in connection with FIR NO. 387/2017 under Sec. 302/307 of the Indian Penal Code, 1860 registered at PS Safdarjang Enclave.

(2.) The case of the prosecution as borne out from the status report is that on 17/9/2017, information was received regarding an accident & when the police reached the spot, they found three vehicles in accidental condition at the spot. One eye witness namely, Raju was found present on the spot and the injured persons were shifted to AIIMS Trauma Centre by PCR van and by public persons. The police reached the hospital with the eye witness-Raju & found injured Satish (Auto Driver), Maninder (Pillion rider of the motorcycle) and Gurpreet Singh (driver of the motorcycle) present there, who were unfit to give their statement.

(3.) Furthermore, one injured i.e. Rohit Krishnan Mahanta (the petitioner herein) was also found present in the emergency ward undergoing treatment. The eye witness identified the accused in the Hospital and informed the IO that the petitioner herein had committed the offence of accident while driving in a rash and negligent way.