RAVI KANT Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) NOTICE of motion. On asking of the Court, Mr. Gurbir Sidhu, AAG, Punjab, accepts notice on behalf of the State.

(2.) AT this stage, Ms. Anupama Takia, Advocate, has put in appearance on behalf of respondents No. 2 to 4.

(3.) THE FIR was got registered by respondent No. 2 with the allegations that one car bearing registration No. PB07 -AC -4599 which was being driven by petitioner has hit against the cycle of Mohinder Singh, father of the complainant/respondent No. 2. Mohinder Singh received injuries and died after 13 days of the accident on 30.4.2013. As per the post -mortem report the cause of death was heart failure which was sufficient to cause death in the ordinary course of nature.