NACHARAM SUNNY YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed seeking anticipatory bail. Petitioner is accused in Crime No.281 of 2020 of Shankerpally Police Station, Cyberabad District. The offence alleged against the petitioner is under Section 304 Part-II IPC.

(2.) Sri P.Ravi Shankar, learned counsel for the petitioner, would submit that the petitioner is a student. Police instead of registering the crime under Section 304-B IPC, they have registered crime under Section 304 Part-II IPC. The ingredients of Section 304 Part-II are lacking as per the contents of complaint dt.04-07-2020. With the said contentions, he sought to enlarge the petitioner on anticipatory bail.

(3.) On the other hand, learned Public Prosecutor would oppose the said contentions and submit that the petitioner drove the vehicle in a high speed in a rash and negligent manner and caused the accident. He was in drunken condition. Due to the same, a person died on the spot.