AVINASH KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ritesh Kumar, learned counsel for the petitioner and Mr. B.N.Ojha, learned counsel for the State.

(2.) Petitioner has preferred this petition for quashing of order dtd. 6/8/2022 passed in Criminal Revision No. 48 of 2022 by which the order dtd. 12/5/2022 passed in Jari P.S. Case No. 9/2022 registered for the offence under sec. 279 and 304 (A) of the IPC passed by the Judicial Magistrate, Ist Class, Gumla, was confirmed.

(3.) Jari P.S. Case No. 9/2022 was instituted against the driver of the Tempo bearing Reg. No. JH 07 H 3418 alleging therein that on 28/2/2022 one Tempo met with an accident in which the informant's brother sustained injury. On these backgrounds, the case was instituted.