DEEPAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 23/8/2022 for the offences punishable under Ss. 308, 337 of IPC r/w 184, 185 of Motor Vehicles Act, in Crime No.350 of 2022 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner in inebriated condition, drove his vehicle in a rash and negligent manner and dashed against the pedestrians, caused injuries and fled away from the scene of occurrence. Hence the complaint.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is an innocent person. He would further submit that even as per the prosecution, the victims have been discharged from the hospital. He would also submit that the petition is in prison from 23/8/2022 and he has to take care of his family. Hence, he prays for grant of bail to the petitioner.