MANOJ MADHWAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of this petition under Section 482 of the Code of Criminal Procedure, 1973, the petitioner Manoj Madhwan seeks quashing of order dated 02.06.2011 in case FIR No.40/2010 registered at PS Lajpat Nagar, New Delhi.

(2.) I have heard learned counsel for the petitioner and learned APP for the State.

(3.) The facts of the case as borne out from the charge-sheet are that complainant Sanjeev Kumar Jain made a statement that on 09.02.2010, he along with his family members was going in his car bearing registration No.DL-9CD-7154. At about 4.30 p.m. vehicle No.DL-2CH-0313 which was being driven in a rash and negligent manner, hit his vehicle and as a result damage was caused to his vehicle. He also stated that another vehicle bearing registration No.DL-2CAH-8628 which was in front of his car was also got hit by his car. However, no injury was caused to any person. SI Virender Pakhare lodged the complaint and got the FIR registered. During investigation, driver of the offending vehicle Sarvan Singh was arrested and copy of driving licence, RC and insurance were seized. All the three vehicles were seized and mechanical inspection was done. The vehicle was released on superdari. The registration certificate of the offending vehicle bearing registration No. DL-2CH- 0313 was in the name of M/s. Living Media India Ltd. Company. The said company, vide resolution dated 08.09.2009 authorized Mr.Arun Punia, Mr.Anil Mishra and Mr.Manoj Madhwan to prosecute, defend, compromise, withdraw, abandon etc. the legal proceedings.