ANSHUL ARORA Vs. STATE AND ANOTHER

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.359/2012 registered at Police Station Shakarur, Delhi, for the offences punishable under Sections 304A/279 IPC and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Dev Nandan Verma @ Devnandan Prasad Verma. In the accident in question, Mr. Paras Verma, son of the respondent No.2 has lost his life. After completion of investigation, chargesheet has been filed by the police, however, charge is yet to be framed. Meanwhile, the petitioner and respondent No. 2 have amicably entered into a compromise dated 25.07.2015, whereby the petitioner has compensated the respondent No.2. Thus, respondent No.2 does not want to pursue this case further against the petitioner.

(3.) Respondent No. 2 is personally present in the Court. For his identification, photocopy of the Identity Card issued by the Election Commission of India is placed on record, which is at page 37 of the paper book (original seen and returned). The respondent No.2 does not dispute the submissions made by learned counsel for the petitioner and submits that the matter has been settled amicably and he has received compensation for a sum of Rs.50,000/-. Respondent No.2 affirms the contents of aforesaid settlement and of his affidavit dated 31.07.2015 supporting this petition and submits that now no dispute with petitioners survives and so, the proceedings arising out of the FIR in question be brought to an end.