VIKRAM & OTHERS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure (for short 'Code') has been preferred by the petitioners for quashing the FIR No. 190 of 2015, dated 25.11.2015, registered at Police Station Theog, District Shimla, H.P., under the provisions of Sections 279 and 337 of the Indian Penal Code and proceedings arising out of the same, pending in the Court of Addl. Chief Judicial Magistrate, Theog, District Shimla, H.P.

(2.) It is alleged by the complainant Rahul (Petitioner No. 2) that on 25.11.2015, at about 2.00 a.m. at place near Village Katheog, Tehsil Theog, Vikram (accused petitioner No. 1) while driving vehicle i.e. Hyundai Eon car bearing No. HP09A-4113, in a rash and negligent manner, lost control over the same as a result of which the said vehicle rolled down the hill causing injuries to the complainant party (petitioners No. 2 to 4) as also the accused (petitioner No. 1).

(3.) The matter was reported to the police, by the complainant Rahul (petitioner No. 2), on the basis of which FIR No. 190, dated 25.11.2015, came to be registered against accused (petitioner No. 1).