GILBERT Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The petitioner is the accused in Crime No.487 of 2022 of Vellarada police station, which was registered for offences punishable under Ss. 279 and 304A of the Indian Penal Code. The aforesaid case is now pending as C.C.4141 of 2022 before the Judicial First Class Magistrate Court-III, Neyyattinkara.

(2.) The prosecution case is that, on 12/6/2022 at about 12.00 pm, while the petitioner was driving a bus owned by the Tamil Nadu State Transport Corporation (TNSTC), the aforesaid vehicle hit against a motorcycle coming from the opposite side and thereby, the rider of the motorcycle sustained injuries, consequent to which he died. Ext.P1 is the FIR registered in the said case, and after completing the investigation, Ext.P3 final report was submitted by the police. This writ petition is filed by the petitioner, seeking a direction to respondents 1 to 3 to conduct further investigation in the matter through the Crime Branch Wing of the State Police or any other specialised agency or by a superior Officer in the rank of Deputy Superintendent of Police.

(3.) Heard Sri.Latheesh Sebastian, the learned counsel appearing for the petitioner and the learned Senior Government Pleader appearing for the State.