PUNIT SIKKA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Quashing of FIR No. 208/2016, under Section 304-A of IPC registered at police station Pandav Nagar, Delhi is sought on the basis of Mediated Settlement of 8th March, 2017 reached between the parties.

(2.) Upon notice, learned Additional Public Prosecutor for respondentState submits that respondent Nos.2 and 3, present in the Court are the complainant/first informant of FIR in question and they have been identified to be so by SI Rahul on the basis of identity proof produced by them.

(3.) Respondent Nos.2 and 3, submit that aforesaid Mediated Settlement of 8th March, 2017 has been fully acted upon. They affirm the contents of their affidavits of 17th November, 2018 supporting this petition and submit that the deceased was electrocuted due to a sheeraccident and petitioners were not at fault and so, the proceedings arising out of the FIR in question be brought to an end.