Supreme Court: In the Pune Porsche case, a division bench comprising Sudhanshu Dhulia and Ahsanuddin Amanullah, JJ. upheld the Bombay High Court’s decision to deny anticipatory bail to the father, who’s minor son was a passenger in the Porsche car that hit and killed two motorcycle commuters in Pune’s Kalyani Nagar this year.
The tragic incident occurred on 19-05-2024, when a Porsche, allegedly driven by a minor, collided with a motorcycle in Kalyani Nagar, Pune, resulting in the deaths of two individuals. In the aftermath of the collision, the father and other co-accused were reported to have engaged in efforts to obstruct the investigation. It was alleged that they attempted to swap blood samples in order to conceal evidence of alcohol consumption, thus misleading the authorities.
The Bombay High Court had observed that there was prima facie evidence indicating that the father had bribed doctors at Sassoon Hospital to swap his son’s blood sample with that of the co-accused.
The Court said that the father of the minor was part of a conspiracy under Section 120-B of the Penal Code, 1860.
The Court concluded that the ingredients of the offenses were prima facie made out. It further emphasized the seriousness of the situation, noting the potential obstruction to the investigation if the father were to abscond.
Source: Press
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