SONU PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the accused in Crime No.868/2022 of Town South Police Station, Palakkad. The offences alleged against the petitioner are under Ss. 279, 337 and 304 of the Indian Penal Code, 1860.

(3.) According to the prosecution, on 7/9/2022 at 12.15 pm, when the defacto complainant had stopped the Scooter at the red light traffic signal junction, the accused drove in a rash and negligent manner endangering the human life and hit on the scooter causing the death of the defacto complainant.