NAKUL SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 120/2022, dtd. 8/6/2022, registered at P.S South Campus, Delhi under Ss. 279/304A/337 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) As per allegations, the petitioner while driving a black Pulsar motorcycle bearing no. DL 6S AK 6500 struck against the brother of respondents no. 2 to 4 thereby causing his death. FIR was registered under Sec. 279/337/304A IPC. During investigation it was found that the petitioner did not have the valid insurance for the offending vehicle and ultimately chargesheet was filed against the petitioner under Sec. 279/337/304A IPC & Sec. 146 & 196 of MV Act.

(3.) It is submitted that deceased was an unmarried person and is survived by respondents no. 2 to 4 as his legal representatives. It is further submitted that an amicable settlement has taken place between the petitioner and respondents no. 2 to 4 at Delhi Medication Centre, Patiala House Courts and an agreement dtd. 25/10/2024 has been executed in this regard. The agreement is signed by respondent no. 2 on behalf of herself and other two legal heirs.