CHANDAN SINGH Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 Crimial P.C. has been filed by the petitioner, namely, Sh. Chandan Singh for quashing of FIR No.151/2016 dated 16.02.2016, under Sec. 304A Penal Code registered at Police Station Neb Sarai on the basis of the settlement arrived at between the petitioner and respondent no.2, namely, Smt. Leela Devi.

(2.) Learned Additional Public Prosecutor for respondent-State submitted that the respondent no.2, present in the Court has been identified to be the wife of the deceased Sh. Umed Singh in the FIR in question by SI Raj Kumar.

(3.) The factual matrix of the present case is on the allegation that the petitioner herein had taken a bakery shop on rent at Khasra No.176, in front of Mobile Mind School, Village Neb Sarai, New Delhi and started a biscuit bakery. On the night of 16.02.2016, one Umed Singh, employed in the said bakery, who used to sleep in the bakery premises got electrocuted from a live wire in the bakery. Upon being taken to the hospital, Umed Singh was declared to be brought dead. Thereafter, the police was informed and a complaint was lodged following which, the FIR in question was registered against the accused. Later, parties arrived at an amicable settlement.