AVINASH CHAWLA Vs. STATE & ANR

JUDGEMENT

(1.) Crl. M.A. 17709/2015(for exemption)

(2.) Learned counsel appearing on behalf of the petitioner submits that in the accident took place on 16.07.2012 in which Mahinder Singh received fatal injuries. The petitioner after the accident took the injured to the hospital for treatment where he remained under treatment for four days and thereafter succumbed to the injuries. The petitioner paid all the hospital charges and the cremation expenses, in all Rs. 1 lakh. In addition, the MACT awarded compensation for an amount of Rs.13,69,240/- in favour of the respondents.

(3.) Meanwhile, the petitioner and the respondents No. 2 to 4 have amicably settled their disputes keeping in view the humanitarian approach of the petitioner as he had taken the injured to the hospital for treatment, paid all hospital expenses and also bore funeral expenses, thus they do not want to pursue this case further against the petitioner. Therefore, if the present petition is allowed, the respondents no.2 to 4 have no objection.