ABRAR AHMAD Vs. STATE

JUDGEMENT

(1.) ALLOWED , subject to just exceptions. The petitioner is seeking quashing of FIR No.316/2013, P.S. Jamia Nagar under Section 304A IPC on the ground that he has settled the matter with respondents no.2 and 3.

(2.) ON 21st June, 2013, Mohd. Irshad (deceased) was working under the petitioner at D 7, Batla House, Gali No.2, P.S. Jamia Nagar, New Delhi where the construction work was going on. The deceased Mohd. Irshad suffered an electric shock from an electric wire hanging on the 4th floor of the building which resulted in his death. FIR No.316/2013 was registered against the petitioner on the ground that the accident occurred due to his negligence.

(3.) THE deceased was aged 25 years at the time of the accident and was earning Rs.6,000/ per month. Deducting 1/3rd towards his personal expenses and applying the multiplier of 18 in terms of the judgment of the Supreme Court in Sarla Verma vs. DTC, 2009 6 SCC 121, the legal representatives of the deceased would be entitled to compensation of Rs.8,64,000/ from the petitioner.