NAVEEN KAUSHIK Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed by the petitioner-accused for quashing of the FIR No. 93/2000 under Sections 279/304-A of the Indian Penal Code ('IPC' for short) registered on the complaint of respondent no. 2 at Delhi Cantt. Police Station and the criminal proceedings emanating therefrom pending in Court also.

(2.) THE accident, which proved to be fatal for the husband of respondent no. 2, which led to registration of the FIR against the petitioner occurred on 4th March, 2000. The FIR was registered on the complaint of respondent no. 2 who though was not an eye-witness of the accident but was told by the deceased husband after the accident that the accident between his scooter and the motorcycle of the petitioner had occurred due to rash and negligent driving by the petitioner herein.

(3.) THE respondent no. 2 complainant and respondent no. 3, daughter of the complainant, stated in Court that they have no objection if this petition is allowed on account of the parties reaching an amicable settlement and also agreed to have received a payment of Rs. 1,25,000.00 from the petitioner in terms of the settlement which amount already stands deposited with the trial Court and agreed to be released to the complainant.