KUMAR Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 16/1/2023 for the alleged offences punishable under Ss. 304(2), 337 of IPC and Ss. 184 and 185 of Motor Vehicles Act, in Crime No.18 of 2023 on the file of the respondent Police, seeks bail.

(2.) The case of the prosecution is that the petitioner and the deceased are working in a same company. On 15/1/2023, the petitioner, under the influence of alcohol, drove his two wheeler in a rash and negligent manner, due to which, he dashed his vehicle against the center median of the road, in which, the pillion rider of the vehicle/deceased sustained grievous head injuries and died. Hence the case.

(3.) Learned counsel appearing for the petitioner submitted that the petitioner is an innocent person aged about 25 years. He also submitted that the petitioner had driven his vehicle in a normal speed and he has no intention or motive to commit murder of the victim. He would further submit that the alleged occurrence is stated to have been occurred unfortunately. He also stated that the petitioner is in custody from 16/1/2023 and he is ready to abide by any stringent conditions that may be imposed by this Court. Hence, he prayed to grant bail to the petitioner.