P. SENTHAMIL SELVAN Vs. STATE

JUDGEMENT

(1.) THE petitioner is seeking quashing of FIR No.73/2009, P.S. Mayapuri under Section 304A IPC on the ground that he has settled the matter with respondent no.2.

(2.) THE terms of the settlement are recorded in the settlement agreement dated 27th May, 2013, certified copy whereof has been placed on record as Annexure P -2.

(3.) IN the settlement recorded before the Mediation Centre, Tis Hazari Courts, the petitioner agreed to pay Rs.1,25,000/ - to respondent no.2. During the course of hearing dated 19th December, 2013, this