IRANNA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Heard the petitioner's counsel and the learned HCGP for the respondent-State.

(2.) The petitioner invoking Section 482 of Cr.P.C. filed this petition seeking the relief of quashing the charge sheet filed against him by the Shirahatti Police in Crime No.66/2016 for the offences punishable under Sections 279, 304(A), 337 of IPC and Section 187 of Motor Vehicles Act, 1988.

(3.) The factual matrix of the case is that on 04.03.2016 the complainant along with one Megharaj were proceeding on Honda motorcycle bearing No.KA26/V-1202 from Laxmeshwar to Gadag and the deceased Megharaj was riding the motorcycle and when they crossed Gojanur village they were ahead of 2 kms from Gojanur, the deceased Megharaj was overtaking the bus, the tractor came from opposite side in a rash and negligent manner and thereby caused the accident. The tractor driver did not stop the vehicle and fled away from the place and while giving the complaint colour of the tractor was given as blue colour tractor and he could not see the number of the tractor and the people who gathered near the place of accident shifted the complainant to the Government Hospital and a case was registered at the first instance against unknown persons.