STORAY SAYEDI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure (hereinafter referred to as "the Code") has been filed for quashing FIR No.312/2020 dated 25.08.2020, under Sections 297, 337 IPC registered at Police Station Lajpat Nagar.

(2.) The respondent No.2 is the complainant. The allegation in the FIR is that on 21.08.2020, at about 7:30 P.M the complainant/respondent No.2 was hit by a black colour Mercedes Benz, bearing No. DL4CNA2796, which was being driven by the petitioner. The complainant states that he was taken to the AIMS Trauma.

(3.) The FIR was registered on the statement of the complainant. The MLC report says that the complainant/respondent No.2 was hit in an accident and that he suffered grievous injuries. The investigation revealed that the car was owned by Mr. Gulinder Singh/petitioner No.2. The investigation also revealed that the car was being driven by the petitioner herein.