VIKAS Vs. STATE OF HIMACHAL PRADESH AND OTHERS

JUDGEMENT

(1.) This petition under section 482 of the Code of Criminal Procedure, 1973 (for short 'Code') has been preferred by the petitioner for quashing the FIR No.60, dated 24.03.2012, registered at Police Station, West Shimla, District Shimla, H.P., under the provisions of Sections 279, 337, 338 of the Indian Penal Code and Criminal Case No.3-2 of 2013, titled as State v. Vikas @ Vicky, pending in the Court of Judicial Magistrate 1st Class, Court No.5, Shimla, H.P.

(2.) It is alleged by the complainant that on 24.3.2012, petitioner was plying vehicle No.HP-63A-0844 in wrong direction and at Taradevi hit the HRTC bus No.HP-42-0814 being driven by the complainant, as a result of which, petitioner and other occupants got injured. Thereafter, the petitioner remained admitted in the hospital for about two months and lost his memory.

(3.) The matter was reported to the police, on the basis of which aforesaid FIR came to be registered against the present petitioner.