GOPI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/Sole Accused, who was arrested and remanded to judicial custody on 12/2/2024 for the offences punishable under Sec. 304(2) of IPC in Crime No.47 of 2024, on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner drove the vehicle in a rash and negligent manner and dashed against the defacto complainant's son, thereby, her son lost his life. Hence, the case.

(3.) The learned counsel for the petitioner submitted that the petitioner did not commit any offence as alleged by the prosecution and he has been falsely implicated in this case. However, on instructions, he further submitted that the petitioner, on his own volition, is ready and willing to pay a sum of Rs.7,00,000.00 to the children of the defacto complainant by way of fixed deposit within one week, without prejudice to his rights and contentions before the trial Court. Hence, he prays to grant bail to the petitioner.