KANWAR SINGH Vs. STATE
LAWS(DLH)-2016-5-362
HIGH COURT OF DELHI
Decided on May 26,2016

KANWAR SINGH Appellant
VERSUS
STATE Respondents

JUDGEMENT

S.P.GARG, J. - (1.)Present petition under Section 482 Cr.P.C. has been preferred by the petitioner for quashing of FIR No.210/12 under Sections 279/304A IPC registered at Police Station Civil Lines. It is stated that the matter has been settled with the legal heirs of the deceased.
(2.)I have heard the learned counsel for the parties and have examined the file. Counsel for the peti tioner urged to quash the FIR in question as the matter has been settled with the victim's wife and she has agreed to get Rs.1,00,000/ -. She has already received compensation of Rs.30,65,300/ - from M.A.C.T.
(3.)It is pertinent to note that similar petition (Crl.M.C.514/2015) was filed for quashing of the FIR in question by the petitioner and it was dismissed as withdrawn by an order dated 10.02.2015 by the Coordinate Bench. The petitioner has not furnished any reasons to present second petition on similar grounds without any change in circumstances. Apparently, the petitioner intended to get chance before some other Bench to get the FIR in question quashed on the basis of the settlement.


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