SACHIN Vs. STATE (NCT OF DELHI) & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 104 of 2017 under Sections 308 of the IPC registered at Police Station Fatehpur Beri, New Delhi, based on a settlement.

(2.) The parties were in relationship of employer and employee. The complainant was employee of the petitioner. The subject FIR was registered consequent to a dispute which occurred as the complainant refused to follow the instructions of the petitioner and in the fit of the rage, petitioner pushed the complainant and he fell down the stairs.

(3.) It is contended on behalf of the parties that the parties have settled all their disputes with the intervention of respectable persons of the society, elders, well-wishers and family members and a settlement deed dated 24.02017 has been executed. In terms of the settlement, the petitioner has paid a total sum of Rs. 2,50,000/- to respondent no. 2/complainant as full and final settlement for the expenditure incurred on the treatment etc.