ANAND KALIDASAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the records.

(2.) The police have registered a case in Crime No.28/2019 for the offence under Ss. 279 and 337 of the IPC on the report lodged by respondent No.2 herein vide report dtd. 30/6/2019, with reference to the accident that took place on 27/6/2019.

(3.) The allegations in the charge-sheet shows that the accused-petitioner while driving the car bearing No.KA-51-MA-1971 dashed the motorcycle which was ridden by the husband of respondent No.2, from backside. Because of that, he fell down and sustained some internal injuries to his chest, etc., and thereafter he had been to hospital. Since no visible injuries were available, he went back and thereafter 3 days later, his wife lodged a report to the police. Learned counsel strenuously contended that the victim has not lodged any complaint immediately. Subsequently, the wife of the victim i.e., respondent No.2 has lodged a complaint as an afterthought. It is further contended that, there was no accident as such, that took place on that day and no offence has been committed by the petitioner herein.