ARSHAD ALI Vs. STATE & ORS

JUDGEMENT

(1.) This petition moved under Section 482 Cr.P.C. praying that the FIR No.206/2013 registered under Section 279/304-A IPC at Madhu Vihar, on the ground that the matter has been amicably settled between the petitioner / accused and respondents 2 to 8, all of whom are stated to be the legal representatives of the deceased Ram Kalav.

(2.) Issue notice.

(3.) The Investigating Officer ASI Ved Prakash identifies the petitioner as well as respondents 2 to 8.