RAVI KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present C482 application has been filed by the applicant along with the compounding application for quashing the impugned charge sheet dtd. 16/6/2022 (F.I.R. dtd. 7/4/2022), under Ss. 304-A and 279 of IPC, registered with Police Station-Raiwala, District-Dehradun as well as cognizance order dtd. 23/8/2022, passed by learned Judicial Magistrate, Rishikesh, Dehradun in Criminal Case No.859 of 2022, State Vs. Ravi Kumar, on the basis of compromise.

(2.) Applicant is the driver of the Vehicle No.UK07-BZ-6710 which caused death of husband of the respondent no.2 by rash and negligent driving of the applicant.

(3.) Having perused the compounding application, it transpires that the parties have settled the matter amicably on all stands. On the previous occasion, it came to knowledge of this Court that in order to get the matter settled the applicant has given a sum of ?12,00,000/- to respondent no.2 for entering into settlement. This Court orally stated on the last date that if the parties really want to enter into settlement respondent no.2 should not take any amount from the applicant as in the unfortunate accident life of husband of respondent no.2 was lost, if money is taken it would be a business rather being a settlement.