CHANDER PAL Vs. STATE & ANR

JUDGEMENT

(1.) Quashing of FIR No. 240/2002, under Sections 279/337/304 A of the IPC, registered at police station Paschim Vihar, New Delhi is sought on the basis of affidavit of respondent No.2, who is the first-informant/ complainant of FIR in question.

(2.) Learned proxy counsel for petitioner submits that while alighting from the bus, husband of respondent No.2- Jagdish fell down and had injured his leg under the rear wheel of the bus and after a few days, he succumbed to his injuries and that no culpable negligence is attributable to petitioner. Learned counsel for petitioner submits that petitioner is no more driving any bus but is earning his livelihood by driving auto rickshaw.

(3.) Notice.