Nisha Gupta, J. - (1.) This misc. petition has been filed against the impugned order dated 29.7.2003 whereby cognizance has been taken against the present petitioner for the offences under Sections 279, 337 and 338 I.P.C. and the order has been maintained by the revisional Court.
(2.) The brief facts of the case are that an incident was reported to the police by complainant Smt. Meera Bai, W/o injured Gird on 11.3.2003, wherein it was stated that due to negligence of the present petitioner, accident took place and her husband sustained injuries. On this information, an F.I.R. was registered for the offences under Sections 279, 337 and 338 I.P.C. After investigation, the police filed negative report on which cognizance has been taken against the present petitioner. The revision petition preferred by the petitioner was also dismissed. Hence, this petition.
(3.) Heard learned counsel for the petitioner and the learned Public Prosecutor and perused the impugned orders.;