JAIKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges the criminal proceedings initiated against him.

(2.) Petitioner is the accused in S.T.No.2598 of 2023 on the files of the Judicial First Class Magistrate's Court, Kakkanad, arising out of Crime No.1539 of 2023 of Thrikkakara Police Station, Ernakulam.

(3.) The prosecution alleges that on 25/8/2023, the accused was found driving a motorcycle bearing Registration No.KL-40-R-3267 under the influence of alcohol in a rash and negligent manner and likely to endanger human life through the Kakkanadu-Pallikkara road, Ernakulam and thereby committed the offences under Sec. 279 of the Indian Penal Code, 1860 and Sec. 185 of the Motor Vehicles Act, 1988 (for short 'M.V. Act').