M.JEYARAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the FIR in Crime No.875 of 2018 on the file of the first respondent police as against the petitioner.

(2.) The case of the petitioner is that due to an accident, his the son has sustained grievous injury on his head. On the complaint a case was registered in Crime No.216 of 2018 for the offences under Sections 279 , 337 of IPC r/w 187 of the Motor Vehicles Act . Immediately after the accident, his son was taken to Vadamalayan Hospital in an ambulance. After giving first aid, the hospital authorities referred to higher hospital for better treatment. On such advise of the Vadamalayan Medical Hospital Private Limited, the son of the petitioner was taken to the Government Rajaji Hospital, Madurai. Unfortunately, on the way to the hospital, his son died. Therefore, the hospital authorities declared that the son dead. Immediately, the petitioner had taken the body of the deceased and buried his son.

(3.) Now the case has been registered against the petitioner with allegation that the petitioner failed to inform to the first respondent about the death of his son. Further, he has screened the evidence by burying the body of his son. Therefore, the second respondent registered the case for the offences under Sections 176 and 201 of IPC.