HARIOM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Miscellaneous Petition seeking quashing of criminal proceedings pending before Additional Sessions Judge No.2, Behror Distt. Alwar in Criminal Appeal No.02/2019.

(2.) It is contended by counsel for the petitioner that while reversing the vehicle, father of complainant was hit by the pickup, as a result of which, he expired. Complainant-respondent is present in person who admits of filing of the compromise deed before the Appellate Court.

(3.) Counsel for the petitioner has placed reliance on nGian Singh vs. State of Punjab and Anr. 2012 Cr.L.R. (SC) 883", "State of Madhya Pradesh vs. Lax mi Narayan and Ors. 2019Cr.L.R. (SC) 299" and "Sube Singh and Anr. vs. State of Haryana and Anr. (CRM-38140-M-2011 (O&M))"