A. MADHU BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 438 of the Code of Criminal Procedure, 1973, is filed by petitioner/A1, seeking to grant anticipatory bail to him in Cr.No.859 of 2020 on the file of Dundigal Police Station, Cyberabad District, registered for the offences under Section 304-II, 304-A IPC and under Section 181 of M.V.Act.

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

(3.) It is alleged in the complaint that on 16.12.2020 at 0520 hours, while the complainant was performing his regular duties as Police Constable, he received information about the accident occurred at Suraram, Quthbullapur Mandal, Medchal District, and immediately, he went to the spot and found one two wheeler and RTC bus and on enquiry, it is informed that due to rash and negligent driving of two wheeler, namely, Madhu Babu, and the bus driver, the mother of said Madhu Babu fell down and sustained serious injuries and later, she died in the hospital, and that the said Madhu Babu also received injuries on his fingers and he has no driving license at the time of accident.