BHOLA SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Section 482 Cr.P.C. for quashing of F.I.R. No. 168 of 2019 dated 8.7.2019, registered at Police Station Baddi, District Solan (H.P.) under Sections 279 and 337 of Indian Penal Code and for quashing of all consequential criminal proceedings.

(2.) The present F.I.R. stands registered on the basis of written complaint lodged by complainant, Pooja wife of Sh. Gaurav Guleria, to the effect that on 8.7.2019 she along with her friend, namely, Poonam Kumari were driving on their Scooty bearing registration No. HP14DT-8876 to collect the report from ESIC, Katha. The said Scooty was being driven by Poonam Kumari and she (complainant) was the pillion rider. When they reached at a place opposite to Gate of PG Company, then one vehicle came and it hit them. This incident is of 6:30 p.m. Due to the impact of the accident, both of them fell down. She further stated that she could not notice the number of the vehicle and can identify the driver. On the basis of this information, FIR No. 168/2019 was registered.

(3.) The gist of the entire case is as follows: