NAMAN SHANKAR UPADHYAY Vs. JYOTI CHOUHAN

JUDGEMENT

(1.) This application under Sec. 482 of CrPC has been filed seeking the following relief :-

(2.) It is submitted by counsel for the applicant that the applicant had filed a criminal complaint for offences under Sec. 279, 337, 338 and 323 of IPC on the allegations that on 31/10/2022 at about 1:30-2:00 p.m. he was coming back to his house on a cycle. As soon as he turned the cycle towards Indira Colony, the respondent no.1 by driving the scooty in a rash and negligent manner, hit her left hand and elbow to the complainant as a result the complainant dashed against the rod of cycle and sustained injury on his private part.

(3.) Since the police had not registered the FIR, accordingly, complaint was filed.