ASHOK KUMAR Vs. STATE

JUDGEMENT

(1.) Quashing of FIR No. 267/2011, under Section 279/304A of the IPC, registered at police station G.T.B. Enclave, Delhi is sought in this petition on the basis of Compromise Deed of 6th March, 2013 between the legal heirs of the deceased and petitioner. Learned counsel for petitioner submit that the deceased was aged about seventy years and he had suddenly come in front of the car of petitioner and there was no rashness or negligence on the part of petitioner. However, it is submitted that the legal heirs of the deceased have been suitably compensated and they also received the compensation from the Motor Accidents Claims Tribunal.

(2.) Learned Additional Public Prosecutor for respondent-State submits that the factum of compromise and respondents No. 2 & 3, who are the legal heirs of deceased, having received the compensation amount stands verified and Status Reports has been placed on record.

(3.) Mr. Manas Kumar, Advocate, appearing for respondent No. 2 & 3 submits that they are the only surviving legal heirs of deceased and they are present in the Court. Learned counsel on instructions form respondents No. 2 & 3 confirms the factum of their having received the compensation amount before the Motor Accidents Claims Tribunal.