JASBIR SINGH Vs. STATE AND OTHERS

JUDGEMENT

(1.) Crl. M.A.No.11959/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. CRL.M.C. No.3349/2015

(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Mahipal. In the incident in question, Shri Chura Bahadur Sunar alias Deepak and Shri Virender Okhada, have lost their lives. The matter is at the initial stage of investigation as the chargesheet is yet to be filed. Meanwhile, the petitioners and respondents No. 2 to 5 have amicably settled their disputes. Respondents No. 3 to 5 are legal heirs of aforenamed two deceased persons. As per the settlement, the petitioner has agreed to pay an amount of Rs.6,50,000/- in favour of legal heirs of deceased Shri Chura Bahadur Sunar alias Deepak and a sum of Rs.4,50,000/- in favour of legal heirs of deceased Shri Virender Okhada.

(3.) It is pertinent to mention here that in the morning the learned Additional Public Prosecutor appearing on behalf of the State intervened in the matter and submits that though the aforesaid respondents have agreed on the amount mentioned above, however, considering the paying capacity of the petitioner and the financial position of the respondents No. 3 to 5, if this Court directs the petitioner to pay some more amount to the legal heirs this Court, then the State has no objection if the present petition is allowed.