SURAJ KUMAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS petition is directed seeking quashment of the charge -sheet filed against the petitioner by Station House Officer, Seepat, District Bilaspur for commission of offence punishable under Section 304 -A of the Indian Penal Code.

(2.) LEARNED counsel for applicant would submit that the petitioner is said to have committed offence on 02/11/2013 by rashly and negligently driving the offending vehicle No. CG -10 - R/0166 02/11/2013, whereas the offending vehicle was registered with the registration authority only on 09/01/2014 vide Annexure P -6 and the First Information Report has been registered on 30/03/2014 therefore, he has been falsely implicated in the instant case and therefore, the charge sheet be quashed.

(3.) A bare perusal of the record would show that the petitioner while rashly and negligently driving offending vehicle caused the death of Kartikram Yadav and Marg intimation was recorded on the basis of information given by Government Hospital, Raipur and seizure was made on 30/03/2014.