IRUDAYARAJ Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 17/6/2023 for the offence punishable under Ss. 279, 304(A) @ 304(ii) of IPC (3 Counts) and 134(a), 134(b) r/w. 187 Motor Vehicles Act, 1988 in Crime No.355 of 2023 on the file of the respondent police, seeks bail.

(2.) The learned counsel for the petitioner submitted that, petitioner is falsely implicated as an accused in Crime No.355 of 2023 for the offences punishable under Ss. 279, 304(A) @ 304(ii) of IPC (3 Counts) and 134(a), r/w. 187 Motor Vehicles Act, 1988 in a road accident case. Petitioner is innocent. Petitioner is in judicial custody from 17/6/2023. Therefore, he prays for grant of bail to the petitioner.

(3.) Learned Additional Public Prosecutor, opposed this petition, on the ground, it is a case of rash and negligent driving of the petitioner in a reverse direction, resulting in death of 3 persons. Thus, he prays for dismissal of this petition.