SANJAY GUPTA Vs. STATE & ORS

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 CrPC, 1973 seeking quashing of FIR No.797/2014 under Sections 304-A/287 IPC registered at Police Station- Narela, Delhi and the proceedings emanating therefrom.

(2.) One Shiv Shankar Chaudhary (deceased victim) was employed with Mr Sanjay Gupta (petitioner) and unfortunately lost his life accidentally while working at the latter s factory. The subject FIR was registered as a consequence thereof.

(3.) The mother of the deceased Shiv Shankar Chaudhary as well as his wife and two minor children entered into a compromise/settlement agreement dated 07.10.2014 with Mr Sanjay Gupta before the Delhi Government Mediation and Conciliation Centre. The terms of the aforesaid settlement agreement dated 07.10.2014 are as follows:-