K.M.JOSEPH,J. - (1.) Leave granted.
(2.) This is yet another case where summons issued purporting to invoke power under Section 319 of the Code of Criminal Procedure (Cr.P.C.) has brought the newly summoned person to this Court.
(3.) FIR came to be lodged on 27.06.2015 by the second respondent before us. It is inter alia alleged in the FIR that her husband(deceased) told her that he is leaving for work to meet the appellant. There is, in fact, no dispute that the deceased was the driver of the appellant.;