RATNESH PANDEY Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. 29272/2018 (exemption)

(2.) Subject FIR was registered consequent to an accident which took place between the vehicle of the petitioner and the respondent No. The complainant sustained injuries in his leg. The leg of the complainant has subsequently been amputated on account of a medical condition.

(3.) It is contended that the parties have settled their disputes. The complainant has been paid compensation of Rs. 10 lacs by the insurance company of the vehicle of the petitioner. In addition thereto the petitioner has agreed to pay an additional sum of Rs. 2,10,000/-. It is stated that the said payment has also been made.