LOKIN BAL RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A1 seeking to grant anticipatory bail in the event of his arrest in Cr.No.149 of 2021 on the file of Kothur Police Station, Cyberabad District, registered for the offence punishable under Section 304-A IPC.

(2.) Heard learned counsel for the petitioner/A1, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.

(3.) The prosecution case is that on 05.06.2021, while the wife of defacto complainant was returning to Venkammaguda village on a bike along with Lokin Balraju-A1, and when they reached near the outskirts of Gudur Village, due to rash and negligent driving of Lokin Balraju, she fell down and sustained bleeding injuries on her head and while undergoing treatment, she succumbed to injuries on 07.06.2021.