TEK CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been moved under Sec. 482 of the Code of Criminal Procedure for quashing FIR No.171/2020 dtd. 6/11/2020, under Ss. 279, 337 and 338 of the Indian Penal Code at Police Station Amb, District Una H.P. alongwith consequent judicial proceedings arising out of it.

(2.) Respondent No.1 has filed the status report.

(3.) As per the status report, the FIR in question was registered at the instance of respondent No.2. The case against the petitioner was that the vehicle driven by him had struck against a parked trolly on 6/11/2020 as a result of which, Smt. Indira Devi (respondent No.3) and Smt. Madhu Bala (respondent No.4), petitioner' wife and daughter respectively sustained simple injuries.