SUBHAM GAUR Vs. STATE & ORS

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C. has been filed by the petitioner, namely, Sh. Subham Gaur for quashing of FIR No.398/2014 dated 20.02.2014, under Sections 279/337/304-A IPC registered at Police Station Shakarpur on the basis of settlement agreement executed between the petitioner and respondent nos. 3 & 4, namely, Smt. Anjali Rani and Shri Nand Kishore Sikandar respectively on 11.08.2015.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent nos. 2 to 4 present in the Court have been identified to be the victims in the FIR in question by their counsel.

(3.) The factual matrix of the present case is that on 11.05.2015 at about 4.20 pm, the petitioner was driving a Ford Fiesta car bearing no. UP-80BL-9266 and Sh. Shyam Babu, son of the respondent nos. 3 and 4, was going towards Yamuna River from Laxmi Nagar along with the respondent no. 2, Sh. Tinku, by foot and when they reached Vikas Marg, towards ITO, Near Yamuna River, the petitioner hit Sh. Shyam Babu and respondent no. 2 due to which they sustained several injuries. The victims were then admitted to JPN Hospital and a PCR call was made by someone from the public.