SIDDARTH Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in Crime No.495 of 2023, registered by the respondent for the offences under Ss. 279, 337, 304(ii) of IPC. The petitioner had been remanded to custody on 14/11/2023.

(2.) It is the case of the prosecution that the son of the defacto complainant was on the way to temple along with his wife and six month old female child in his car and at that time, the accused had driven a BMW car bearing Regn.No.TN-02-AV-9005 along with four friends in rash and negligent manner and dashed against the vehicle of the son of the defacto complainant and caused an accident. Owing to the said accident, the son and grand child died. The daughter-in-law of the defacto complainant had been admitted to hospital on 14/11/2023 and was discharged only on 26/11/2023.

(3.) It is stated on behalf of the respondent who filed their counter that she had incurred medical expenses of Rs.2,17,042.00. The learned counsel for the petitioner had filed an affidavit sworn in by the mother of the petitioner herein wherein it had been stated that she is willing to compensate the loss suffered by the injured and also bear the medical expenses. The amount of Rs.1.00 lakh has been stated as they are ready to pay but however, the cost of medical treatment has exceeded that amount.