A. SANTHANAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 1/11/2025 for the offences punishable under Sec. 105 of BNS, 2023,(Sec. 304 of IPC), in Crime No.91 of 2025 on the file of the respondent police, seeks bail.

(2.) The case of the prosecution is that the petitioner along with his four workers who are native of Odisha had transported M-sand in a Tipper Lorry which is covered by a plastic sheet and proceeded towards Kodanthur to Koodalur Road. At that time, in order to avoid to dash against the lorry which came in the opposite direction, the petitioner overturned the tipper lorry into the left side pit, the tipper lorry collapsed as a result three of the individuals who sit in the top of the tipper lorry fell down and covered with M-sand and died on the spot. Hence, the complaint.

(3.) The learned counsel for the petitioner submitted that the petitioner is an innocent person and he has not committed any offences as alleged by the prosecution. He further submitted that the petitioner is in judicial custody from 1/11/2025. Hence, he seeks bail to the petitioner.