POOJA GAGAN JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In the early hours of 19/5/2024 a ghastly incident killed two young individuals in the city of Pune and the cause for the same happened to be Porsche car rashly driven by Master X, a child in conflict with law (hereinafter referred to as 'CCL'). It is subsequently revealed during the investigation that the CCL was driving the vehicle under the influence of alcohol and the brand new car was being driven in a high speed, which resulted into its crash, after hitting a motorcycle with a pillion rider and this incident gathered huge attention state wide.

(2.) The alleged reckless act at the hands of the CCL resulted in registration of FIR bearing No.306/2024 for the offences under Sec. 304A, 279, 337, 338, 427 IPC and 184, 190 and 177 of the Motor Vehicles Act (Amendment Act 2019).

(3.) We must, however, take note of the haphazard manner in which the entire prosecution agency approached the issue, being rattled by the public outcry, as the entire Society was stunned by the impact of the incident, where two young innocent persons lost their lives and this is a classic case as to how the law enforcing as well as the law implementing agency reacted to the public outburst and treaded on a path of owing a moral responsibility of the CCL and his entire family, by alluding and questioning the upbringing of the the child belonging to the affluent family, by projecting their approach as having less regard to the lives of a common man on the road.