VISHAL ARORA Vs. STATE

JUDGEMENT

(1.) CRL. M.A. 12186/2014

(2.) This petition has been filed under section 482 of the Cr.P.C. seeking quashing of FIR 152/2012 under section 279/337/304A IPC with PS Parliament Street on the ground that the matter has been settled between the petitioner and the legal heirs of the deceased. It is stated that the petitioner is working in an organisation specialising in business process outsourcing (BPO) and also a graduate. He was driving a Maruti SX4 car and met with an accident with a truck at Firozshah Kotla Road, KG Marg Crossing, New Delhi. One of the labourers was sitting on top of the said truck, who fell on the road, died. It is also alleged that the petitioner had made the first calf to the police reporting the accident. The charge sheet is stated to have been filed before the trial court and the matter is now stated to be posted for 4th September, 2014. The respondents 2 to 8, the legal heirs of the deceased, are present in court and are identified by their counsel. Further documents of their identification have also been annexed to this petition.

(3.) Notice is accepted by Mr. Amit Ahlawat, APP for State and Mr. Pranesh, Advocate for respondent No. 2 to 8.