I.M. SIDDIQUI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed seeking following reliefs:

(2.) It is submitted by counsel for applicants that on the report lodged by complainant Ashok Kumar Tiwari, Police Station Dhuma, District Seoni has lodged FIR No.134/2013 against the applicants for offence under Ss. 431, 283, 290, 336, 427 of IPC. It is submitted that complainant Ashok Kumar Tiwari lodged a report that on 31/8/2013 he had gone to village Banjari on his private motor cycle bearing registration No.MP 49B 7841. While he was coming back to his house, his motor cycle fell in a ditch on account of big ditches on the NH-7 road, as a result he has sustained injuries on his right leg and hand and his motor cycle also got damaged. It was further alleged that the responsibility of maintaining the NH-7 road is of NHAI and the Project Director is applicant No.1, and for maintenance applicant No.2 has been appointed but for the last several years, the NH-7 road from village Banjari to Dhuma has not been repaired and leveling has not been done, as a result he has suffered injury. It was further alleged that in case if he was not driving his motor cycle carefully, then he would have lost his life also.

(3.) The applicants have filed I.A. No.289/2014 for taking the charge sheet on record.