SHUBHANKAR SHANKAR DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) This is an application seeking to quash FIR as well as charge-sheet arising out of Crime No.163/2022, registered with Police Station Sitabuldi, District-Nagpur, for the offence punishable under Ss. 279, 337, 338 of the Indian Penal Code and Sec. 134 of the Motor Vehicle Act on account of mutual settlement.

(3.) It is a case of road accident where crime has been registered on the allegation that the applicant drove his vehicle (four wheeler Skoda) in rash and negligent manner, which causes hurt/grievous hurt. Since the offence punishable under Sec. 279 of the Indian Penal Code, is non- compoundable, perhaps that has caused the parties to approach this Court under inherent jurisdiction, as the matter is amicably settled.