L.PRAVEEN Vs. STATE

JUDGEMENT

(1.) The petitioner/A4, who was arrested and remanded to judicial custody on 21/3/2022 for the alleged offence punishable under Ss. 279, 308, 114 of IPC and 184, 188 of M.V. Act in Crime No.43 of 2022 is before this Court seeking bail.

(2.) Thecase of the prosecution is that on 20/3/2022, at about 21.30 hours, four persons were riding in two bikes bearing Reg.No.TN 03 AC 1921 and Reg.No.TN 03 AE 4080 in rash manner near Stanley Hospital Roundana towards Moolakothalam, which led to an accident and also racing their bike with each other and causing nuisance and terror in the minds of the general public using the public road.

(3.) Onreceiving the complaint from a public providing the vehicles registration number, the owners of the two wheeler were traced and it was found that the said owners of the vehicle were riding the bike at the relevant point of time and participated in the unauthorised bike race. The other two accused were on the pillion abetting and present when the offence was committed.