MUSTAKIM ANSARI Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.184/2016 dated 30.03.2016, registered at Police Station Bawana and all other proceedings arising therefrom.

(2.) Present petition is filed based upon settlement arrived between petitioner and mother of deceased, who died on 30.03.2016 due to electric shock while working at J-38, Sector-4, DSIIDC, Bawana Industrial Area, Delhi.

(3.) Petitioner and respondent no.2 with the intervention of their well wishers and relatives entered into an amicable settlement vide compromise deed dated 20.02.2020 and settled all their disputes amicably. In view of the settlement, an amount of Rs.1.5 lacs has been paid in court vide cheque no.641524 dated 11.03.2020 drawn on Punjab National Bank, Barwala, Delhi in the name of mother of the deceased/respondent no.2.