RAKESH AGGARWAL Vs. STATE AND ORS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.302/2013 registered at Police Station-Mangolpuri, Delhi, for the offences punishable under Sections 279/304A 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, Smt. Kamlesh, wife of deceased Phool Chand, who died in the accident. Respondents No. 3 to 5 are the daughters of the deceased. The petitioner has settled the matter with the respondents vide settlement dated 07.04.2014 arrived at before the Mediation Center, Rohini Courts, Delhi, for a total sum of Rs.5,50,000/-. Pursuant thereto, the petitioner has paid the aforesaid sum to the respondents. Therefore, they have no objection if the present petition is allowed.

(3.) Respondents No.2 to 5 are present in the Court and have been duly identified by SI Sandeep Singh, Investigating Officer of the case. Respondent No.2, widow of the deceased, does not dispute the submissions made by the learned counsel for the petitioner and submits that the matter stands settled between them and she has received the agreed amount. Therefore, she does not wish to pursue this case further against the petitioner and has no objection if the present petition is allowed.