ANUSHREE RAJKAMAL BAJAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) This is an application for quashing criminal proceeding initiated on the basis of an F.I.R. lodged against the applicant alleging commission of offences under Sections 279 and 338 of the Indian Penal Code. The first informant is the 2nd respondent.

(3.) The 2nd respondent along with her brothers and other relatives were crossing road in front of Taraporwala Aquarium at Marine Lines, Mumbai. While crossing the road, the allegation is that a car driven by the applicant came in an excessive speed from the side of Walkeshwar and gave a dash to the brother of the first informant by name Akash. He sustained injuries and he was admitted to Bombay Hospital.