HIMANSHU DAWER Vs. STATE & ANR

JUDGEMENT

(1.) This petition has been moved by Himanshu Dawer, who is stated to be the accused in FIR No.164/2011 dated 03.11.2011, registered at Police Station Pahar Ganj, under Section 304 IPC.

(2.) It is alleged that the FIR came to be registered at an information received by the police that one construction worker was stuck underneath a wall, which had fallen upon him in the course of excavation of a plot; which excavation was being carried out without any safety precautions, and without valid permission. As a result thereof, the petitioner and another co-accused, Gurbachan Singh, were proceeded with, and that a notice has been issued to the petitioner under Section 304-A IPC on 21.02.2014.

(3.) It is further stated that the matter has been amicably settled between the petitioner and respondent No. 2, who happens to be the father of the deceased worker whose body was recovered from the site.