SUNIL MALHOTRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') seeks quashing of FIR No. 0231/2017 under Sec. 304A of the Indian Penal Code, 1860 ('IPC') registered at PS Connaught Place and all other consequential proceedings emanating therefrom including the chargesheet pending in the Court of Sh. Yashdeep Chahal, Metropolitan Magistrate - 01, Patiala House, New Delhi.

(2.) Briefly stated, the facts of the case are as under:

(3.) Learned counsel for the petitioner submitted during the pendency of the trial in the present case, the petitioners have arrived at a settlement with respondent no. 2, who is the father of the deceased vide Memorandum of Settlement dtd. 31/1/2023 (Annexure-P3). It was submitted that pursuant to the said settlement, respondent no. 2 has no objection if the FIR is quashed and he has also given an affidavit to that effect (Annexure-P5). It was submitted that in terms of the settlement, respondent no. 2 has been duly compensated and the amounts that he was legally entitled to like life insurance, provident fund, pension, gratuity etc. have also been released to him. Respondent no. 2 was present in Court alongwith counsel on a previous date of hearing, i.e., 27/7/2023 and submitted that all the terms of the Memorandum of Settlement have been complied with and nothing else remains to be paid.