AINUL HOQUE Vs. STATE OF AP

JUDGEMENT

(1.) Heard Mr. P. Taffo, learned counsel for the petitioners. Also heard Mr. T. Ete, learned Additional Public Prosecutor for the State of Arunachal Pradesh.

(2.) This is an application under Sec. 482 of the Criminal Procedure Code, 1973, jointly filed by the petitioners, praying for quashment of F.I.R. being Doimukh P.S. Case No. 78/2023, under Ss. 279/304(A)/337 IPC, on the basis of settlement between the parties.

(3.) The case emanates from the fact that on 9/12/2023 at around 4-5 pm one ITBP Truck bearing registration No. CH01G12240 driven by the Head Constable, Sandeep Singh, petitioner no. 2 herein, was coming from the Khola camp side, while entering into main gate of ITBP camp at Yupia, a motorcycle bearing registration No. AR-01H-5338, hit the truck from behind at a very high speed, as a result of collision, the rider of the bike namely Najimul Hoque succumbed to his injuries and the pillion rider Licha Obi sustained minor injuries on his body. An F.I.R. was lodged by the brother of the deceased before the Doimukh Police Station, which has been registered as Doimukh P.S. Case No. 78/2023, under Ss. 279/337/304(A) IPC.