ARUN S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) Petitioner is the 2nd accused in Crime No.975 of 2022 of Vadakkancherry Police Station, Palakkad District registered alleging commission of offences punishable under Ss. 337, 338, 304, 109 and Sec. 212 of IPC.

(3.) The prosecution case is as follows: Petitioner is the owner of the tourist bus bearing Reg.No.KL 05 AU 8890. On 5/10/2022 at 22.30 hours 2nd accused drove the vehicle through Thrissur Palakkad national highway from Thrissur Palakkad in a rash and negligent manner with the knowledge that his act will cause such bodily injury as is likely to cause death of a human being and crashed on the rear side of a bus bearing Reg.No.KL 15 A 1313 and resulted in the death of 6 students in the tourist bus and 3 persons in the other bus. According to the prosecution, being the owner of the vehicle though petitioner has received alert messages in his mobile phone saying that the vehicle is being plied exceeding the speed limit, but he failed to warn the 1st accused driver to reduce the speed and thereby abetted the commission of the offences. It is also alleged that petitioner has helped the 1st accused to escape from the place of the alleged incident and harbored him and thereby committed the above said offences.