FAIZAL KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashing of FIR No. 485/2022 registered at Police Station Bilara, Jodhpur Rural for offence under Ss. 279 and 304-A IPC.

(2.) Learned Counsel for the petitioner submits that the petitioner has been implicated in this case only on the count that he was present at the spot when the accident took place whereas the petitioner was not driving the vehicle which hit the deceased. In fact, the petitioner along with his relatives took the injured to the hospital in his car. In these circumstances, the FIR lodged by respondent No. 2 may be quashed.

(3.) Per contra, learned Public Prosecutor has opposed the prayer of the petitioner.