NISHANT MOGHTA Vs. STATE OF H.P.

JUDGEMENT

(1.) Respondent No. 2 is present in Court and stands duly identified by Mr. Jeevesh Sharma, Advocate.

(2.) This petition under Section 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioner for quashing the FIR No. 123 of 2016, dated Whether reporters of Local Papers may be allowed to see the judgment?

(3.) It is alleged by the complainant Munish Sharma (respondent No. 2) that on 13.12.2016, at about 12.15 a.m., at place near Vikasnagar, Shimla, petitioner Nishant Moghta while driving vehicle i.e. car bearing No. HP63-4100, in a rash and negligent manner, drove the same over the left foot of his son resulting into injuries to him.