Karnataka High Court
Bajaj Allianz Insurance Co Ltd vs State By Halsur Gate Police on 27 March, 2008
Author: K.Bhakthavatsala
Bench: K.Bhakthavatsala
IB TRE BIGH COURT Of EBREATAKA AT BANGALORE 1 DATED THIS THE 27™ DAY OF MARCH 2008 BEFORE THE HON'BLE DA. JUSTICE K. BHANTHAVATSALA -
BAJAJ ALLIANZ INSURANCE co. trp GE PLAZA, AIRPORT FOAD- -
YERAWADA, PUNE-411. O56 | BAJAJ ALLIANZ GENERAL TNSURABCR co iTD #31, TBR TOWERS, 1 FLOOR :
NEW MISSICN sOARD BANGALORE-366.002 REP. BY MR. PAMANOHAN 'SENIOR LEGAL 2XECUTIVZ AND :
AUTHORISED SIGHATORY . eee PETITIONERS (BY SRI wingeanin sea Sama BASAVARAJU, ADVS. ) on en a "STATE BY HALSUR GATE POLICE \ BANGALORE» REP. BY SPECIAL PUBLIC PROSECUTOR SMT FERDOOS W/O LATE AZAM PASHA RAAT NO.32, 16TH CROSS . BAPUTJINAGAR MAIN ROAD : BANGALORE BABY MUSKAN D/O LATE AZAM PASHA AGED ABOUT 3 YEARS SINCE MINOR, REP. BY R-2-MOTHER R/AT NO.32, 16TH CROSS LINO) HOIH WIVIYNYYW JO LYINOD HOH VIVLYNUYN JO LUNOD HOIH VIVLYNYVYN JO LUNOD HOIH WIVLYNAVH JO LUNOD HOIH WIVIVNAWA JO 1anoZg 4 SRI 'DEVANATHAN g/0 KALAL MURTHY oe 91815, WAND: COMP LEX a BANGALORS-560 002 rae a | _| RESPONESNTS (BY SRI AV RAMAKRISHMA, peer FOR Rl) mo THIS CRIMINAL PETITION is FILED ry 80s CR.P.C BY THE: ADVOCATE FOR PETITI PRAYING THAT THIS HON' BLE COURT MAY BE FLBASED Q & FILE OF The petitioners-insurers of the motor ri s court pefore thi proceedings jin of the warce-IIl, SR US es 2 SP Rae SERA & ER See oS eS Sen sero & Naw a "a ee er eS RE tS EE ae ee eee ee Se ee ee Oe ee SNe t
3. The brief facts of the case leading to the filing of the petition may be stated as under:
One Abdullah ledged a complaint with the Halsurgate Police Station on 16. 12. 2006. . 'The . . ; police registered a case in Cr. No. 186/2006 of Halsurgate Police Station fox the oftence under Sections 279 end 304A ef IPC r/w. Section 134(a} & (b)_ of 'the Motox Vehicles Act, 1968. - "Tha maid Aodulleh lodged a complaint erating that on 20. il. 2006 at about 3.20 Pelee when the - complainant and one Azam Pasha were pushing a cart on the SJP road west to east, in 'Tront of Randhir Engineering, the ; driver of the three wheeler bearing No.KA-01 B=9285 cane trom west to east direction in a "rash and negiigent manner and dashed against the decessed Azam Pasha. As a result, Azam " Pash sustained fatal injuries and died on ws : 16.12.2006. The police investigated the case amd laid charge-sheet for the above said offence against the driver of the vehicle and LUNOD HOIM VYVIVNUVY JO LINO? HOIH VYVLVNYYY 40 LINO? HSIN WIVIYNYYY JO LYNOD HOIH WIVIYVNYY) JO LINO} HOI YVYVLYNBYY dO LIN]?
SE US ake Baegara kh fo er GLE SS SEER Ee ES eee it is registered in C.C.No.1934/2007 on the file of the III MMTC, Bangalore. The wite and :
daughter of the Azem Pasha appears to" nave wa filed a motor vehicle claim petition 'pegore | the Tribunal againat one Devanathar:, ownar of the vehicle in question and. the _ present: -
petitioners-Insurance Company = - peeking compensation.
4. The contention ot the learned counsel for the pets itioners is that a false criminal case has. hesn foisted though the deceased 'died pot. on. account of the alleged accident and ; ig the 'driver were to plead guilty in the criminal case, it would be ok binding | en the Claims Tribunal and the oo petitioners 'being the insurer of the vehicle wife a question would be saddiéd-liability of the a owner : of the vehicle. Therefore, the : petitioners pray for quashing the criminal proceedings in €.C.No.1934/2007 on the file of MMIC, Bangalore.
LYAM" MAIL WEWIWAINYY JS IMNM? WAI WYWIWAINWY JF) YAM? He WU IWAIMWY JM 1YRMAY MIM VWVUWwiWNvwy JM LYRA? MAIN WewiwalNw JO INnOdD Lin