- (1.) Allowed as prayed for.
(2.) Reply and Annexure R-2/1 are taken on record. Criminal Misc. No. 18247-M OF 2010 (O and M)
(3.) This is a petition under Section 482 Code of Criminal Procedure for quashing/setting aside the Complaint No. 266/1/07 dated 1.09.2007, under Sections 279/304-A of the Indian Penal Code(Annexure P-1) and also the Summoning Order dated 28.02.2009, vide which, the above said Petitioner has been summoned under Section 304-A of the Indian Penal Code(Annexure P-2) and all the subsequent proceedings arising therefrom.;