VIJAY BISHNOI,J. - (1.) This criminal misc. petition under Section 482 Cr.P.C., 1973 has been filed by the petitioner being aggrieved with the order dated 05.12.2017 passed by the Additional Sessions Judge, Raisinghnagar, District Sriganganagar (hereinafter referred to as 'the revisional court'), whereby the criminal revision petition No. 09/2017 filed on behalf of the petitioner has been dismissed.
(2.) The said criminal revision petition was filed by the petitioner against the order dated 09.12.2016 passed by the Judicial Magistrate, Raisinghnagar, District Sriganganagar (hereinafter referred to as 'the trial court'), whereby the protest petition filed by the petitioner has been dismissed and the negative final report No. 10/2015 submitted by the police has been accepted.
(3.) Brief facts of the case are that the petitioner has lodged an FIR No. 247/2014 at Police Station Sameja Kothi, District Sriganganagar while alleging that he along with two other persons, namely Narendra Singh and Shaker Lal, was going on a motorcycle from Gajsingpur to 5 K.S.D, then a Swift Car No. HR-26-AK-8915, coming from opposite side, has dashed with the motorcycle on account of which, Narendra Singh died on the spot. In the impugned FIR, the petitioner has alleged that the said accident took place on account of rash and negligent driving by the driver of Swift Car No. HR-26-AK-8915.;