AAMIR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed seeking quashing of case FIR No. 457/2014, U/s 287/338 IPC, registered at P.S. Mayur Vihar, Delhi.

(2.) The chargesheet has been filed under Sec. 283/285/287/337/304-A IPC.

(3.) Briefly stated facts of the case are that the present FIR was lodged on the statement of respondent no.2 alleging therein that on 29/7/2014 at around 4 pm she was going to buy milk alongwith her son who was in her lap, when she was passing in front of Jagdish Confectionery shop (near Madina Masjid Chowk) a rickshaw which came at a very high speed and was being driven negligently hit her from behind and the rickshaw driver, who is the Petitioner No.1 herein, ran away leaving the rickshaw behind. Due to this she fell in the pan of hot sugar syrup kept outside the confectionery shop and her son also fell from her lap in the pan of sugar syrup. As a result both hands of the complainant got burnt and her son 's whole body got burnt by the hot syrup. They were taken to hospital immediately and received primary treatment.