DEVENDRA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners have preferred this Criminal Miscellaneous Petition seeking quashing of F.I.R. No. 155/2019 lodged by Senior Manager, United India Insurance Company Ltd.

(2.) It is contended by counsel for the petitioners that Petitioner No. 1 is the owner of the vehicle and Petitioner No. 2 is the driver of the vehicle which met with an accident in which daughter of Umesh Chandar Sharma expired.

(3.) It is contended that Umesh Chandar Sharma filed claim before the Motor Accident Claims Tribunal, wherein he produced some insurance cover note. As per which Petitioner No. 1's vehicle was insured on the date of the accident.