SHANKAR Vs. STATE

JUDGEMENT

(1.) The petitioner herein, the driver of the container lorry was arrested on 4/8/2023 for the offences under Ss. 283 and 304(ii) I.P.C, in Crime No.512 of 2023, on the file of the respondent police, seeks bail.

(2.) According to the First Information Report, without parking light, the container was parked on the road side, negligently a two wheeler rider has dashed against the parked container and succumbed to injury.

(3.) The trial Court has dismissed the bail petition on the ground that the investigation is pending and the petition is at premature stage. After 20 days of arrest, the investigation is substantially completed.