PRABHDEEP KAUR Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of the supplementary challan submitted by the police under Sec. 173(8) of the Code of Criminal Procedure (for short, 'Cr.P.C.') in FIR No.88 dtd. 20/7/2016, for offence punishable under Ss. 279/337/338/427 of the Indian Penal Code (for short, 'IPC'), registered at Police Station Mataur, District SAS Nagar (Annexure P1) and the subsequent proceedings in pursuance thereof being misuse of process of law.

(2.) Brief facts of the case are that respondent No.2-complainant Balwant Singh Aulakh got the aforesaid FIR registered against petitioner- Prabhdeep Kaur with the allegations that on 12/7/2016, when he was going to Chandigarh, at the light point of Phase-VII, Mohali, one car came from the backside and hit his scooter, due to which he fell down on the ground.

(3.) Thereafter, the petitioner being the driver of the car stopped but instead of helping the injured/complainant, ran away from the spot. The injured/complainant was admitted in Civil Hospital, Phase VI, Mohali, by some police officials and the FIR was registered.