RAVI SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision petition, under sections 397 read with 401 of the Cr.P.C., is directed against the order dated 6/8/2018 passed by III Additional Sessions Judge, Bhind in S.T. No.118/18, whereby charge under section 304, IPC has been framed against the petitioner.

(2.) The facts, in nutshell, are that on 23/2/18, at about 17.15 hours, petitioner was driving I-20 car bearing registration no. MP-07-TC-0015 in a rash and negligent manner and as the Car reached near the house of complainant Dhan Singh Jatav , it dashed against a Hero Honda Motorcycle parked there, as well as, three year old nephew of complainant who was playing there namely Honey Singh, which resulted into his death. The petitioner after alighting from the Car ran away from the spot.

(3.) Fir was lodged and after completion of investigation, charge-sheet was filed. Charge was framed in respect of offence punishable under section 304, IPC.