KRISHAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE instant application under Section 438 of the Code of Criminal Procedure has been moved for pre -arrest bail as the Petitioner is apprehending his arrest in F.I.R No. 142 of 2010 registered on 25th August, 2010 under Sections 279, 337, 338 and 304A of the Indian Penal Code, registered in Police Station Theog.

(2.) PRECISELY the allegations against the Petitioner are that he was driving the Bus in a state of intoxication, with the result bus went off the road, causing injury to eleven passengers, leaving one dead. The Petitioner had also sustained injuries in the said accident and he - 2

(3.) ANY observation made herein -above, shall have no effect on the merits of the case.