KISMAT ALI Vs. STATE AND ORS.

JUDGEMENT

(1.) Pursuant to order dated 15.10.2015, an affidavit with respect to legal heirs of deceased Mrs.Gurcharan Kaur (victim in FIR No. 319/2006) is on record.

(2.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.319/2006 registered at Police Station Lajpat Nagar, New Delhi, for the offences punishable under Sections 279/338 IPC and the consequential proceedings emanating therefrom against him.

(3.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Mr. Jaswant Singh, due to accident occurred on 03.04.2006, wherein Mrs. Gurcharan Singh, mother of the respondent No.2 got injured and subsequently succumbed to the injuries on 19.04.2006. The police had filed the charge sheet, charges have been framed and the case is pending for prosecution evidence. Meanwhile, the petitioner and the respondent No. 2 have amicably settled their disputes vide compromise deed dated 08.05.2015, whereby the respondent No.2 agreed not to pursue the case further against the petitioner and that is without taking any compensation from the petitioner.