NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure praying to quash FIR and complaint filed in Halageri Police Station Crime No.168/2022, registered for offences punishable under Ss. 279, 338 and 304-A of the Indian Penal Code (hereinafter referred to as 'the IPC', for short).

(2.) The respondent No.2-Hanumantappa has filed first information report on 14/9/2022 and based on that first information, Crime No.168/2022 of Halageri P.S. has been registered against Malatesh Nagaraj Churi(son of the petitioner) for offences under Sec. 279, 338 and 304-A of IPC.

(3.) In the said first information, it is stated that first informant and Malatesh were traveling on motorcycle bearing Reg.No.KA-17/K-0219 and Malatesh was riding the said motorcycle and first informant Hanumantappa was a pillion rider. The said Malatesh drove the said motorcycle in high speed and in a negligent manner and dashed to the road side pool katta and as a result, first informant sustained injuries and Malatesh had sustained severe injuries and was taken to the hospital and Doctor who examined him informed that he is dead.