SALONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present revision petition, petitioner has challenged impugned order dated 22.03.2006 passed by Additional Chief Judicial Magistrate, Hanumangarh whereby he took cognizance in the complaint titled Malchand v. Mst.Saloni for an offence under Section 279, 337, 338 IPC and further ordered the consolidation of the impugned complaint dated 12.12.2005 with regular criminal case no. 2/2006 titled State v. Ramesh Kumar.

(2.) Briefly stated on 12.11.2005 a car which was registered in the name of Dr.Banshidhar Lalgaria caused an accident. In the accident one Gopal Goyal was injured and received simple and grievous injuries on his body.

(3.) Four days after the incident, FIR was lodged by Malchand Goyal father of Gopal Goyal. On basis of which regular criminal case no. 2/2006 was registered at Police Station, Hanumangarh. In the FIR, nobody was named as accused. The investigating agency came to the conclusion that accident was caused by one Ramesh Kumar.