RADHAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The applicant herein is the 1st accused in Crime No.1292 of 2018 registered at the Mannar Police Station, under Sections 294(b), 506(i), 114 and 307 r/w. Section 34 of the IPC. He seeks regular bail.

(2.) The applicant herein is a driver. He used to undertake work for and on behalf of the de facto complainant and there was some dispute with regard to the payment due to him. On 11.7.2018, the applicant abused the de facto complainant. The son of the de facto complainant was standing nearby and was talking to someone over his mobile phone. In a fit of rage, the applicant is alleged to have exhorted the 2 nd accused to run him down. The pick up van was drove straight at the son of the de facto complainant and he was crushed against a coconut palm. He sustained very serious injuries in the incident.

(3.) The learned counsel appearing for the applicant submitted that the allegations are not true. According to the learned counsel, it was a pure case of accident. The learned counsel submitted that he has been undergoing incarceration from 13.7.2018 and prays for his release.