ABDUL ROB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Sankar Lodh, learned counsel appearing for the accused-applicant who has been in custody for the last few days in connection with Kadamtala P.S. Case No.2023 KDL 070 under Sec. 279 and 338 of IPC and Ss. 184 and 187 of the Motor Vehicles Act and added Sec. 304 Part-II of the India Penal Code.

(2.) Also heard Mr. Raju Datta, learned P.P. appearing for the respondent-State.

(3.) The fact of the case, as stated and alleged in the FIR, is that, the accused was driving his EV Auto Rikshaw rashly and negligently which resulted in death of a young boy who fell out from his Auto Rikshaw. Another lady who was expecting also suffered injury. The accused-applicant previously approached this court with an application for granting anticipatory bail, but the said pre-arrest bail application was disposed on 5/1/2024 as withdrawn. Thereafter, on instructions, the accused-applicant had surrendered before the learned Chief Judicial Magistrate, North Tripura, Dharmanagar on 29/1/2024 and since then he is in custody.