TARAN PURI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.235 of 2017 dated 8.8.2017, registered at Police Station, Haroli, District Una, Himachal Pradesh, for the commission of 1Whether reporters of Local Papers may be allowed to see the judgment? offences punishable under Sections 279 and 337 of the Indian Penal Code.

(2.) The present FIR was registered on the basis of a complaint filed by one Shri Karanveer Singh, who is arraigned as respondent No.2 in the petition.

(3.) The gist of the allegations contained in FIR is as follows:- (a) That on 7.8.2017, complainant was driving a car. Besides him three more persons were seated in it. At around 9:30 p.m when the car reached at a place known as Inder Palace, Tehsil and District Una, then suddenly from the side of Santotokhar, one motorcycle came, with a very high speed and hit the car.