MOHD ABDUL GAFFAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in Crime No.86 of 2021, pending on the file of Keshampet Police Station, Cyberabad Commissionerate. The petitioner herein is sole accused in the above said crime. The offences alleged against him are under Section 337 of IPC and Section 187 of M.V.Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the record.

(3.) In the complaint dated 20.05.2021, the allegation against the petitioner herein is that he drove Bolero vehicle in a rash and negligent manner and dashed the auto of respondent No.2, due to which, respondent No.2 received injuries. There are several factual aspects to be investigated into by the Investigating Officer during the course of investigation including the allegation made by respondent No.2 in the complaint dated 20.05.2021. Both the offences alleged against the petitioner are bailable offences.