MUKESH KUMAR Vs. STATE

JUDGEMENT

(1.) THE instant petition is being filed to assail the impugned order dated 26.06.2007 whereby ld. MM has summoned the petitioner for the offences under Section 167/201/218/420 read with Section 511/120B Indian Penal Code, 1860.

(2.) I note, vide order dated 02.05.2008 the proceedings before the Trial Court were stayed.

(3.) THEREAFTER, injured Lalit Roy filed a claim for compensation before Motor Accident Claim Tribunal vide case no.140/2001 wherein Oriental Insurance Company was also made a respondent. In the said case, injured Lalit Roy submitted that Car bearing no. DL4C-G-9122 was being driven by accused Ravinder Gupta. In the said case, Oriental Insurance Company filed its Written Statement, wherein they submitted that out of the present FIR one more Suit no. 198/2001 was filed, wherein it was submitted that accused Rajesh Gupta was driving the vehicle. Injured Lalit Roy on coming to know that other injured Ravinder Gupta in connivance with accused Rajesh Gupta was submitting false facts and were trying to obtain compensation through Motor Accident Claim Tribunal, injured Lalit Roy in Suit no. 98/2001 filed an application under Section 156 (3) Cr.P.C. before the Court on 10.10.2002 and vide order dated 23.09.2003, ld. Trial Court directed SHO, PS-Connaught Place, New Delhi to register an FIR and investigate the matter.