PRABUKUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 29/6/2022 for the offence punishable under Ss. 279, 337, 308 of IPC r/w Sec. 185 of Motor Vehicles Act, 1988 in crime No.228 of 2022 on the file of the respondent police, seeks bail.

(2.) It is the case of the prosecution that on 29/6/2022, accident occurred at J.N. 100 ft Road at Buhari Hotel Opposite, Ashok Nagar, Chennai. While the defacto complainant was riding his bike towards North, the petitioner's car bearing registration No.TN 09 CH 8985 dashed the road median and hit the defacto complainant's bike. Hence, the case.

(3.) The learned counsel appearing for the petitioner would submit that at the time occurrence, the defacto complainant after overtaking the petitioner's car, was riding his bike in front of the petitioner's car. Unexpectedly, one dog crossed the road in front of the defacto complainant, therefore the defacto complainant slightly moved towards the petitioner's car. In order to protect the defacto complainant's bike, the petitioner drove his car extreme near to median and unfortunately, the car dashed the median. In the result, the car turned upside down and hit the defacto complainant.