RAAID MOHTESHIM AHMED KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and by consent of learned Advocates for both the parties, Petition is taken up for final hearing.

(2.) This Petition filed under Article 226 of the Constitution of India and under Sec. 482 of the Code of Criminal Procedure and Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023, is seeking quashing of Criminal Case No. PS/79/2021 arising out of First Information Report (FIR) No. 325 of 2020 dtd. 14/6/2020, registered under Ss. 279, 336 along with Ss. 183, 185, 179 of the Indian Penal Code and Sec. 51B of the Disaster Management Act, 2005 with Marine Drive Police Station, Mumbai.

(3.) It is alleged in the FIR, that on 14 th June 2020, between 7.15 a.m. to 7.35 a.m., five cars were being driven recklessly and negligently from Mafatlal Bath Junction to N.C.P.A. N.S. Road and from N.C.P.A. to Churchgate Junction, Marine Drive, Mumbai, by taking crazy turns and thus, endangering drivers own lives as well as, that of others. Amongst the said cars one was 'Skoda Laura' bearing registration No.MH-12-GR-7634 driven by Petitioner. Hence, an FIR was lodged on a complaint filed by First Informant.