(1.) This common judgment shall dispose of all the captioned petitions as they arise out of identical factual matrix. However, for the sake of brevity, the facts are taken from CRM-M-35070-2019, with the consent of parties.
(2.) The present petition is preferred under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter 'Cr.P.C.') seeking quashing of Supplementary Chargesheet dtd. 25/4/2019 (Annexure P-3) as well as summoning order dtd. 1/5/2019 (Annexure P-4) passed by the learned Judicial Magistrate Ist Class, Faridabad (hereinafter 'JMIC') in FIR No. 81 dtd. 26/2/2014 registered under Ss. 279, 337, 304-A of the Indian Penal Code (hereinafter 'IPC') at Police Station Sector 7, Faridabad.
(3.) On 10/2/2014, at about 10:30 PM, respondent no. 3-complainant was travelling with her husband and 3 years old son namely Pavitr via Mathura Road on a two wheeler make Honda Aviator bearing no. HR-51-AL-2657. The vehicle rode over a pothole causing all three of them to fall down. Thereafter, an unidentified four wheeler, being driven in a rash and negligent manner, came from behind and struck the complainant's son while running over her legs. The driver of the said vehicle fled from the scene. The complainant and her son were brought to the hospital, where her son succumbed to his injuries.
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