AKSHAT SUSHIL AGARWAL Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. V. Aggarwal, learned Counsel appearing for the applicant and Mr. Bhobe, learned Public Prosecutor for the Respondent/State.

(2.) By this application, the applicant is seeking bail in connection with CR. (FIR) No.87/2022 dtd. 2/5/2022, registered at Ponda Police Station, against the applicant for the offence under Sec. 333 of the Indian Penal Code. The applicant was arrested on the date of registration of the crime, i.e. 2/5/2022, and he has continued behind bars since then. His application for grant of bail was rejected by the Sessions Court by its order dtd. 18/5/2022.

(3.) The allegations is brief against the applicant are that on 2/5/2022 at 09:45hrs the applicant/accused drove his vehicle bearing registration no.DL-10-CL-7395 in dangerous manner and gave dash to vehicle bearing registration no.GA-04-E-2414. After committing this accident he fled from the spot and went in the direction of Usgao and while on the way to Usgao at Opa road junction, intentionally hit Police Constable Sagar Patekar in order to prevent said Patekar from stopping and arresting him. He went further away after causing grievous injuries to the said Police Constable and rammed his vehicle into tree near Amigos Hotel, Tatodi, where he was apprehended by the Police.