AMITA KASHYAP Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Cr. P.C.) for quashing of FIR No. 0231 dtd. 15/10/2018, (hereinafter referred toa s 'the FIR in question'), under Ss. 279, 337 and 338 of the Indian Penal Code (hereinafter referred to as 'the IPC'), registered with Police Station, Sadar, District Shimla, H.P., as well as, the proceedings resultant thereto, pending before the learned Judicial Magistrate First Class, Court No. 8, Shimla, (hereinafter referred to as 'the trial Court'), vide case No. 137 of 2019.

(2.) According to the petitioner, on the statement of respondent No. 2, FIR in question, has been registered, against her. Thereafter, the Police has conducted the investigation and submitted report under Sec. 173(2) Cr.P.C., which is pending adjudication, before the learned trial Court.

(3.) It is the case of the petitioner that she was not at fault, as the accident in question took place, due to error of judgment.