MANISHA GROVER Vs. STATE

JUDGEMENT

(1.) By this petition, the petitioner seeks quashing of the FIR No. 473/2015 under Ss. 279/304-A IPC registered at PS Rajouri Garden on the ground that parties have settled the matter.

(2.) The above noted FIR was registered pursuant to information received from the DDU Hospital in relation to the admission of an unknown person admitted pursuant to an accident. Thereafter, during the course of investigation CCTV footages were collected. These CCTV footages have been sent through E-mail to this Court, which have been seen. The video footages showed that the petitioner was driving the vehicle in a slow speed, however suddenly the deceased came from behind the barricade, resulting in the accident and immediately, after the accident the petitioner and the co-driver shifted the victim to the hospital.

(3.) The respondent Nos. 2, 3 and 4 are the legal heirs of the deceased Pramod Kumar being his wife, daughter and the minor son, respectively. They state that they have settled the matter and before the Motor Accidents Claims Tribunal and the respondent Nos. 2, 3 and 4 as also the mother of the deceased received a total sum of ?14,07,000/-. The learned MACT also noted that legal heirs of the deceased have equal shares in the amount i.e. 25% each and the amount of the two minor children, for the reason at that time the respondent No. 3 was also a minor, should be kept in a fixed deposit till they attain the age of majority and 50% of their share will be kept in a fixed deposit for 5 years and no loan shall be allowed on the said fixed deposit. However, the respondent Nos. 2 to 4 would be entitled to receive the quarterly interest.