SURENDER CHHABRA Vs. STATE

JUDGEMENT

(1.) VIDE order dated 23.08.2011, this Court has passed the following order:

(2.) PURSUANT to the aforesaid order, Certified copy of the order dated 01.02.2011 has been filed wherein it is recorded that agreement to pay compensation is said to have been reached between applicant / claimant i.e. Sh. Ram Prakash and respondent / management i.e. M/s. Krishna Cottage for an amount of Rs.4,42,740 in this Hon'ble Court.

(3.) THOUGH the offence committed is under Section 304 (A) Indian Penal Code, 1860, however, if I do not allow this petition, then it would be great injustice for the family of the deceased as there is no help for the father of the deceased / respondent no. 2.