RAVINDRA GUPTA Vs. STATE OF MP

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Cr.P.C. for quashing the criminal proceedings of criminal case No. 2078/14 pending before Chief Judicial Magistrate, Dhar.

(2.) Brief facts of the case are that one Vijay Bahadur Singh has lodged the report at P.S. Kotwali Dhar alleging that he was travelling in a bus bearing registration No. M.P. -11/P -0332 from Indore to Dhar. Besides him, there were 40 -45 passengers, who were travelling in the same bus. At about 11 -00 a.m., the driver of the bus by driving the bus at high speed and negligently near Village Utawad dashed the bus. As a result of which, it turned turtle. About 40 -45 passengers got injured including the complainant, Crime No. 175/14 under Sections 279, 337 and 338 of the IPC has been registered against the driver of the bus bearing registration No. M.P. -11/P -0332.

(3.) During investigation,it was found that construction company responsible for construction of roads have also found negligent. Hence, company has also been made accused including the applicant, who is Project Director, National Highway Authority of India. After investigation, the charge -sheet has been filed.