M.SELVAM Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking the relief to set aside the order passed by the learned Judicial Magistrate No.V, Madurai, dated 23.07.2020 in Cr.M.P.No.473 of 2020 in C.C.No.24 of 2015.

(2.) The case of the prosecution before the trial Court is that the petitioner is an accused in C.C.No.24 of 2015, on the file of the learned Judicial Magistrate No.V, Madurai. In the said case, there was an allegation as against the petitioner that on 23.04.2014, at about 15.30 hrs., in Madurai Sammattipuram Main Road, when he had driven the two wheeler viz.,Bajaj XCD, bearing Registration No.TN-84-5767, in a rash and negligent manner, dashed against one another two wheeler, bearing Registration No.TN-58-L-9659 in which, the deceased travelled.

(3.) Upon the said accident, the deceased sustained multiple injuries and resultantly, he died and therefore, a case case been registered against the petitioner, for the offence punishable under Sections 279 and 304(A) IPC. Subsequent to the completion of investigation, the respondent police has filed the final report against the petitioner and the same was taken on file in C.C.No.24 of 2015.