Sonepat District Court, Haryana: In a challan case filed against the accused who was charged under Section 3 read with Section 181 of the Motor Vehicles Act, 1988 (‘MV Act’), a Single Judge Bench of Vikrant, JJ., held the driver guilty under Section 185 of the MV Act and sentenced him to simple imprisonment for 15 days along with a fine of Rs 10,000.
The driver pleaded guilty stating that he possessed a driving license but could not produce it, and he was drunk at the relevant time. The Court discharged him under Section 3 read with Section 181 but held him guilty under Section 185 of the MV Act for drunk driving. The Court stated that since driving in a drunken condition might result in serious adverse consequences not just for the drunk driver but also the other users of the road, no leniency was justified.
Holding the aforesaid, the Court sentenced the driver to simple imprisonment for 15 days and imposed a fine of Rs 10,000. Additionally, his driving license was retained and suspended for 30 days.
Accordingly, the challan was disposed of.
[State of Haryana v. Uttam, Traffic Case No. 4 of 2025, decided on 06-02-2025]
Advocates who appeared in this case:
For the respondent: APP Indu