SANTOSH Vs. STATE GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The instant criminal writ petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter 'BNSS') has been filed on behalf of the petitioner seeking the following relief:

(2.) Learned counsel appearing on behalf of the petitioner submitted that the petitioner is an accused in FIR bearing no. 48/2020, dtd. 5/2/2020, registered with Police Station ' Saket, Delhi for offences punishable under Ss. 279/337/304A of the Indian Penal Code, 1860 (hereinafter 'IPC') and Ss. 146/196 of the Motor Vehicles Act, 1988 (hereinafter 'MV Act') which was registered as Cr. Case no. 7351/2021.

(3.) It is submitted that on 5/2/2020, the accident in question took place at near Sainik Farms, Asian Market Red Light, Saket and on 12/2/2020, due to the said accident, the injured namely late Sh. Beer Singh expired during treatment pursuant to which the Police added Sec. 304 A of the IPC in the aforesaid FIR.