GIDDEGOWDA S/O SONNEGOWDA Vs. HASSAN TRAFFIC POLICE

JUDGEMENT

(1.) THE petitioners have sought for quashing of proceedings in Crime No.516/2011 registered by Hassan Traffic Police, Hassan for offences punishable under Sections 279 and 337 of IPC read with Section 134 of Motor Vehicles Act.

(2.) THE allegation against the petitioners is that the petitioners have caused the accident by use of tractor bearing registration No.KA-13-TA-1739. However, the learned counsel for the petitioners submit that the tractor was in garage on the date of alleged accident.

(3.) CONSIDERING the circumstance, I find no grounds to entertain the petition, accordingly, the criminal petition is dismissed.