ROHIT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present C482 application, the applicant has put to challenge the charge-sheet No.222 of 2023 dtd. 4/10/2023, cognizance/summoning order dtd. 12/3/2024 passed by learned Judicial Magistrate, Kashipur, District Udham Singh Nagar along with other consequential orders in Criminal Case No.1646 of 2023 State Vs. Rohit, for the offences punishable under Ss. 304A, 338 and 279 of IPC, as well as the entire proceedings of aforesaid criminal case.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The brief facts of the case are that respondent No.2 has lodged an FIR on 5/11/2022 at Police Station I.T.I., District Udham Singh Nagar against unknown persons with the allegations that an unknown dumper which was being driven very rash and negligently hit three persons, of which one was crushed and killed instantly and one succumbed to his injuries at the hospital. Thereafter, respondent No.2 along with his family members did protest in a nearby highway alleging that police isn"t taking sufficient steps to find out the driver of the dumper and because of this protest, S.I. filed FIR u/s 147 and 341 IPC against them for wrongfully obstructing the highway.