SULFI NOOH ABDUL RAHMAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.1806/2023 of Kollam Eravipuram Police Station, Kollam district, for having committed offences punishable under Ss. 427, 324, 308 and 304 of the Indian Penal Code.

(3.) The prosecution allegation is that at about 10:45 Pm on 21/10/2023, the accused, in a drunken state, drove a car bearing Reg.No KL 36 B 7786 in a rash and negligent manner from Kottiyam to Kollam in east to west direction and as the car reached in front of Hayat Hotel, Kollam hit on the bike bearing Reg No.KL-02 AT 350, which was ridden by the defacto complainant's brother, causing serious head injury to the defacto complainant's brother, and later, he succumbed to the injuries at Ananthapuri Hospital, Thiruvananthapuram. It is further alleged that the petitioner, without stopping the vehicle after this incident, drove towards Kottiyam and, as the petitioner reached Pazhayatinkuzhi, hit another bike bearing reg No.KL 23 H 7577 caused injuries to the rider and the pillion rider. The accused thereby committed the aforesaid offences.