(1.) The petitioner is before this Court seeking for the following reliefs:
(2.) On 24/2/2018, when the complainant's mother had taken her pets for a walk as per her routine, a Fortuner SUV vehicle hit one of the pet dogs. The complainant's brother-in-law and sister took the pet dog - Memphi to a Veterinary Clinic. But the pet dog was declared dead. The incident having occurred between 8.15 to 9.00 p.m. on 24/2/2018, the complainant upon hearing the same from his mother, had called the police helpline who sent two policemen to the spot who verified what had happened and thereafter the complainant registered a complaint with the Vijayanagara Police Station in Crime No.21/2018 against the driver of the Fortuner car bearing Registration No.KA-02-MJ-5669 for offences punishable under Sec. 134(A & B) and 187 of Motor Vehicles Act , 1988 (for short, M.V.Act) and Ss. 279 , 428 , 429 of IPC.
(3.) The investigating officer conducted the investigation and filed a charge sheet against the petitioner for offences under Sec. 134(A & B) and 187 of M.V.Act, and Ss. 279 , 428 , 429 of IPC. It is aggrieved by the same that the petitioner is before this Court seeking for the aforesaid reliefs.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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