PREETI Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl. M. A. No. 1390/2018 (Exemption)

(2.) The petitioner is the unfortunate wife of the deceased Vikas who died on 20th October, 2017. FIR No. 497/2017 under Sections 279/304A IPC was registered on the statement of the eye witness Pankaj Gaur who alleged that on 20th October, 2017 he along with his family was going to his brother at Mukundpur while driving Car No. DL 5CH 1178. At around 7. 00 PM while coming to the Ring Road at Azadpur they reached in front of Green Lounge Banquet Hall, when one white I-10 whose number afterwards came to be known as DL 8C AM 9694, was being driven by the driver speedily with carelessness and negligence and hit the car of the complainant from the right side and thereafter also travelled further at a high speed. While driving at a fast speed the I-10 car hit the black colour Scooty No. DL 8S 5903 on the left of the wall resulting in the rider of the Scooty falling from the flyover. The complainant stopped his car and with the help of one or more drivers caught hold of the driver of I-10 Car bearing No. DL 8C AM 9694 being driven by the person named Saurabh Goyal. An information was given to the PCR and Saurabh Goyal was handed over with the car to the PCR.

(3.) On the contents of the allegations as noted above, PS Shalimar Bagh registered the above noted FIR under the provisions of Sections 304A and 279 IPC.