SHIVANAND MALLAPPA HEBBALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Harshavardhan M Patil, learned counsel for the petitioner and learned High Court Government Pleader for the respondent - State.

(2.) This petition is filed under Sec. 482 of Cr.P.C., with the following prayer:

(3.) Brief facts of the case are as under: Iragouda Patil lodged a complaint with Hukkeri police on 1/10/2018 which was registered in Crime No.168/2018 for the offence punishable under Ss. 279 and 338 of IPC. Gist of the complaint averments reveal that a car bearing No.KA-25/P-2370 was proceeding from Sankeshwar to Hukkeri side in a negligent manner and after passing through electric office near Hukkeri it dashed against a motorcycle bearing No.KA-49/K-6353 and resulted in accident whereby rider of the motorcycle got injured. Initially case was registered against Sri.Sunil Hebbali and later on police after thorough investigation filed charge sheet against the petitioner - Shivanand Mallappa Hebbali and Iragouda @ Irappa Maruti Patil.