DEEP RAM Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Anil Kumar Bisht, Advocate, present for the applicant.

(2.) Mr. R.K Sah, learned Deputy Advocate General, assisted by Mr. D.C. Bankoti, Brief Holder, present for the State/respondent no.1.

(3.) An F.I.R. being F.I.R. No.121 of 2013 was lodged against the applicant for the offence under Sections 279/338/304A/427 of I.P.C., at Police Station Khatima, District Uhdam Singh Nagar, which has been filed by the complainant/respondent no. 2 stating therein that a bus of Himachal Pradesh bearing No. H.P. 66-6135 caused an accident which resulted in two deaths, one on the spot and other was eight months child who died while he was taken to the hospital. The name of the present applicant who was allegedly the driver of the concerned bus, emerged during the investigation, thereafter, the police submitted charge sheet. Consequently, the learned Magistrate, took cognizance and summon has been issued to the applicant. Aggrieved, the applicant has filed present application invoking the inherent and extraordinary jurisdiction of this Court under Section 482 Cr.P.C.