SATBIR KAUR SANDHU Vs. STATE

JUDGEMENT

(1.) Present petition has been filed for quashing of FIR no.246/2021 under Sec. 288/304 A IPC , PS Cannaught Place, which was registered on the statement of SI Bhanwar Lal.

(2.) In the FIR it was alleged that on 19/11/2021, the deceased Vinod Kumar aged 55 years was admitted in RML Hospital in the injured condition. The injured was shifted to AIIMS Trauma Centre on 20/11/2021. Subsequently, injured Vinod Kumar succumbed to the injuries and therefore FIR under Sec. 288/304A IPC was registered. The charge-sheet under Sec. 288/304A IPC was filed against the petitioner Ms.Satbir Kaur Sandhu, who is stated to be house-keeping incharge of the employer hospital. Learned senior counsel appearing for the petitioner submits that now parties have entered into a settlement vide MOU dtd. 2/9/2022. learned senior counsel has taken this court through the terms and conditions of the settlement, which are reproduced as under:

(3.) Learned Senior counsel submits that in pursuance to the settlement a demand draft Demand Draft no.482806 dtd. 17/12/2022 in the sum of Rs. Nine lakhs drawn on HDFC Bank, K.G.Marg, New Delhi has been delivered to Smt.Indrawati wife of the deceased.