DAPYOOKI DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The Petitioner No 1 is a police constable serving in the Meghalaya Police and presently posted at SF-10 Unit Headquarter, Shillong.

(2.) The Petitioner No 2 is the Complainant who has lodged an FIR on 20/6/2020 at the Sadar Police Station,Shillong which was registered as Sadar P.S.Case No 142(6) OF 2020 under Sec. 279/337/338/304(A) IPC bringing to the notice of the police the fact about the occurrence of a motor accident which took place on 17/6/2020 near Delhi Mistan Bhandar, Police Bazaar, Shillong in which his father was dashed by the Scooty of the Petitioner No 1 and on being referred to NEIGHRIMS he succumbed to his injuries on 20/6/2020.

(3.) That the Petitioner No 1 and the Petitioner No 2 have decided to settle the matter outside court and consequently, an Agreement was drawn up between the parties, one of the terms being that the Petitioner No 1 would compensate the Petitioner No 2 for the loss of life of his deceased father which was agreed at â " 4,00,000.00 (Rupees four lakhs) and that the Petitioner No 2 would withdraw the said FIR filed and would not pursue the matter in court.