VIPIN GUPTA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 272/2023 of PS Paharganj for offence under Sec. 279/304A IPC on the ground that he has compromised the disputes with the legal representatives of the deceased.

(2.) At the outset, learned APP accepting notice records strong objection to this petition, and rightly so.

(3.) I have heard learned counsel for the petitioner.