NARESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for regular bail pending trial in a criminal case arising from FIR No.47, dtd. 21/4/2022, registered under Ss. 304, 337, 338, 427, 279 IPC and Sec. 185 & 188 of the Motor Vehicles Act, 1988, at Police Station Subhanpur, District Kapurthala, Punjab.

(2.) As per the case of the prosecution, the petitioner while driving a commercial vehicle came from behind and struck the motorcycle ridden by two persons. He dragged the motorcycle with his vehicle to some distance resulting in the death of Mandeep Singh, whereas, the second person riding on the bike was grievously injured.

(3.) The petitioner is stated to be driving under the influence of liquor.