RASHMI JHINGRAM & ANR Vs. STATE & ANR

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (CrPC) seeking quashing of FIR No.16/2015 under Sections 279/337 IPC registered at Police Station- Vasant Kunj South and the proceedings arising therefrom.

(2.) The subject FIR was registered as a consequence of a road accident that occurred on 05.01.2015 at about 4:20 p.m. at Masoodpur village falling under the jurisdiction of Police Station- Vasant Kunj South.

(3.) The complainant, who is present in person, states that whilst waiting at the bus stand, she was hit by a vehicle owned by petitioner No.1 and being driven by petitioner No.2, who is a young lady aged 31 years old. The complainant further states that consequent upon the said accident in which she sustained injuries, the petitioner No.2 escorted her to Indian Spinal Centre at Vasant Kunj to ensure that she receives prompt treatment.