REHAMANSAB Vs. MARUTI

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner. The respondent No. 1 though served not represented. Perused the records.

(2.) THIS petition is filed seeking quashing of the order of acceptance of 'C' Report dated 21.08.2012 passed by the II Addl. Civil Judge and JMFC, Ranebennur and consequently to quash the order passed by the Fast Track Court, Ranebennur dated 28.12.2012 in Crl. Rev. Ptn. No. 176/2012. On perusal of the records it disclose that the petitioner herein lodged a first information report on 07.04.2011 to Kumarapatnam Police Station and the same was registered in Crime No. 30/2011 for the offences punishable under Sections 279, 338 of I.P.C. r/w. Sec. 134(A) & (B) r/w. Sec. 187 of Motor Vehicles Act.

(3.) THE learned Magistrate has recorded the sworn statement of the complainant and as well as two witnesses and ultimately the learned Magistrate has passed an order over -ruling the objections filed by the complainant and accepted the 'C' Report filed by the Investigating Officer. The said order was also subjected to challenge before the Fast Track Judge, Ranebennur in Crl. R.P. No. 176/2012 dated 28.12.2012. The said Criminal Revision Petition was dismissed by the learned Sessions Judge by a detailed order. Against which the present petition is filed.