SANTOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent No.1.

(2.) The petitioner is said to be the owner of hydraulic crane bearing Registration No.KA-28/N-5062. On 25/10/2020 at about 11.30 am, a minor, without having valid licence, operated the same and caused the accident, because of which the husband of respondent No.2 suffered injuries to his leg. A complaint was lodged in this regard by respondent No.2 on 30/10/2020 with Raibag Police. After investigation charge sheet has been filed against the driver of the crane, who was the minor child and also against the petitioner herein. The charge against the petitioner is that, he being the owner of the crane allowed the minor to operate the same and caused the accident. The case of the petitioner is that, when there is no allegation to that effect in the complaint, charge sheet to that effect could not have been filed. On the said ground, it is prayed that the petition be allowed.

(3.) Per contra, learned High Court Government Pleader, appearing for respondent No.1 justifies the charge sheet and prays for dismissal of the petition.