VED PARKASH MISHRA Vs. U T ADMINISTRATION

JUDGEMENT

(1.) Present petition under Section 482 Cr.P.C. was filed for quashing FIR No. 425 dated 28.8.2007 under Section 304A IPC, PS Sector 17, Chandigarh as well as all subsequent proceedings arising therefrom, on the basis of compromise deed dated 30.8.2007 (Annexure P2).

(2.) The FIR in the instant case was lodged at the instance of one Shamsul son of late Dholu Sheikh, brother of deceased-Mainul Haoque, residents of Village Rampur PO Bhadu, Police Station Ratua, District Malda, West Bengal.

(3.) The complainant and his brother were working as labourer with petitionerVed Parkash Mishra, a Building Contractor. On 27.8.2007, i.e. the date of alleged incidence, they both were working at siteJagat Cinema, Sector 17, Chandigarh. At about 9 am Mainual Haoque brother of the complainant during the course of his work fell down from second floor of the basement. He was rushed to a Hospital at Mohali and later got admitted to PGI Chandigarh. Unfortunately, said Mainul Haoque succumbed to his injuries, which led to the registration of the present FIR against the petitioner.