RAM KARAN Vs. STATE AND ORS.

JUDGEMENT

(1.) Quashing of FIR No. 234/2011, under Sections 279/304-A of IPC and Sections 3/181 of Motor Vehicles Act registered at police station Khyala, Delhi is sought on the basis of Mediated Settlement of 15th February, 2014 (Annexure-4) and on the ground that no culpable negligence is attributable to petitioner. Mr. Vinod Diwakar, learned Additional Public Prosecutor for respondent-State, submits that respondents No. 2 & 3, present in the Court, have been identified to be the parents of the deceased by SI Ajay Kumar on the basis of identity proof produced by them. Learned Additional Public Prosecutor for respondent-State further submits that the antecedents of petitioner are clean and the trial of this case has not effectively begun.

(2.) Learned counsel for respondents No. 2 & 3 submits that respondents No. 2 & 3 have been duly compensated to the tune of Rs. 3 lac and today, they have received the balance settled amount Rs. 1 lac. Respondents No. 2 and 3, present in the Court, submit that the incident in question was purely accidental and so, they do not hold petitioner wholly responsible for the incident in question. They further submit that they have been duly compensated by petitioner. They affirm the contents of their affidavit filed in support of this petition and submit that the proceedings arising out of the FIR in question be brought to an end.

(3.) In Gian Singh v. State of Punjab, 2012 10 SCC 303 Apex Court has recognized the need of amicable resolution of disputes in cases like the instant one, by observing as under:--