BHANWAR SINGH Vs. STATE

JUDGEMENT

(1.) Petitioner is seeking quashing of FIR No. 97/2019, under Sections 288/304A IPC, registered at police station Madan Garhi, Delhi on the basis of Memorandum of Settlement dated 14.04.2021 reached with respondent No.2, who is the complainant of FIR in question.

(2.) The FIR in question pertains to an accident which took place on 23.04.2019 at the house of petitioner, where construction work was going on and husband of respondent No.2 was working as Mason. He accidently fell down from the third floor of the under-construction house of petitioner and died on the spot,.

(3.) Learned counsel for petitioner submits that the incident in question was purely accidental and after registration of FIR at the instance of respondent No.2, a claim petition was filed by her before Authority Under Employees Compensation, New Delhi against the petitioner. Thereafter, Memorandum of Settlement dated 14.04.2021 was reached between petitioner and respondent No.2, wherein petitioner has agreed to pay a sum of Rs.8,00,000/- to respondent No.2. Further submitted that the terms of aforesaid settlement have been fully complied with and in view thereof, the present petition be allowed.