Rajul Bhargava, J. - (1.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.
(2.) The present application has been filed by the applicant with the prayer to quash the entire proceedings of Case No.336 of 2012 (State Vs. Arinjoy Bakshi) arising out of case crime no.54 of 2012, under Sections 279, 338, 304A IPC, P.S. Noida Sector-49 District Gautam Budh Nagar, pending in the court of 2nd Additional Chief Judicial Magistrate, District Gautam Budh Nagar.
(3.) Learned counsel for the applicant states that it was a case of accident. The first information report was lodged in the year 2012 and now the applicant and opposite party nos.2 to 4 have settled their dispute before the Court below. In this regard a copy of settlement deed has been filed as Annexure-4 to the affidavit.;