MANGAT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.79 dated 18.02.2017, registered under Section 304-A IPC at Police Station Sampla, District Rohtak along with all the subsequent proceedings arising therefrom including report submitted under Section 173(2) Cr.P.C.

(2.) On 23.10.2017, the following order was passed:

(3.) Learned senior counsel for the petitioner has submitted that the petitioner was working as Assistant Manager, Civil and Maintenance Department at Maruti Suzuki India Limited at Rohtak Facility Centre, Haryana (for brevity 'MSIL'), which is a leading car manufacturer in India.