SURINDER KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) VIDE the present petition; petitioners seek directions thereby quashing of FIR No. 145/2006 registered at PS -Badarpur for the offence punishable under Section 304A IPC with emanating proceedings thereto against them.

(2.) LEARNED counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on account of an incident took place on 27.02.2006 in which the daughter of Karan Singh @ Karelal Banshakar, respondent no.2 lost her life. Thereafter, petitioners and M/s. Radico Khaitan Limited compromised the matter with the respondent no. 2 vide MOU dated 26.05.2015. As per the aforesaid MOU, petitioners agreed to pay an amount of Rs.2,50,000/ - to respondent no. 2 as full and final settlement. Out of which Rs.1,00,000/ - is to be paid at the time of quashing of the FIR mentioned above and the remaining amount of Rs.1,50,000/ - is to be paid at the time of withdrawal of the Suit pending before the Trial Court. Ld. Counsel appearing on behalf of the petitioners submits that an amount of Rs.1,00,000/ - has been paid today. Thus, respondent no. 2 does not want to pursue the case further against the petitioners.

(3.) APPROBATE to the MOU mentioned above, respondent No.2 is personally present in the Court with his Counsel. He has been duly identified by SI Om Prakash, Investigating Officer of the case. Ld. Counsel on instructions does not disputes the submissions made by the counsel for the petitioners and submits that respondent no. 2 has no objection if the present petition is allowed.