T SURENDER Vs. STATE

JUDGEMENT

(1.) The petitioner has been charged for the offences under Sections 279, 337 and 308 IPC.

(2.) Heard Mr.S.Ezhil Raj, learned counsel for the petitioner and Mrs.P.Kritika Kamal, learned Government Advocate (Crl. Side) appearing on behalf of the first respondent.

(3.) The case of the prosecution as reflected in the FIR is that when the complainant had parked the car on 25.02.2017 at 4.30 a.m. before the church at Velachery Main Road, Chembakkam and was walking towards the church, the petitioner's innova car had dashed another Volkswagon car which was trying to get parked next to the complainant's car resulting in damages to the complainant's car as well as to the Volkswagon's car and also caused injuries to the inmate of the Volkswagon's car. In the FIR, the complainant has alleged that the petitioner was under the influence of alcohol while driving. In view of the same, an FIR came to be registered on 25.12.2017 for offences under Sections 279, 337 and 308 IPC.