SUNEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Code of Criminal Procedure.

(2.) The applicant herein is the accused Crime No.608 of 2019 registered at the Perambra Police Station for offences, inter alia, under Section 304 of the IPC.

(3.) Mrs. Devi, a lady aged 58 years, was at the Perambra Bus Stand on 25.9.2019 at noon. While she was standing near to the entrance, the applicant herein, as the driver of a bus bearing Registration No. KL-18 K1116, drove the vehicle at a break neck speed and entered the bus stand from the public road. The unsuspecting lady was not able to make way and the bus ran over her body resulting in her instantaneous death. According to the prosecution, the applicant had driven the bus with the knowledge of the dangerous consequences which are likely to ensue by his acts. He was arrested on 27.09.2019 and he remains in custody.