- (1.) Crl.M.A.12209/2015 for exemption Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. CRL.M.C. No.3417/2015 Vide the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No.704/2014 registered at Police Station Ambedkar Nagar, New Delhi for the offences punishable under Sections 420/34 of the IPC and the consequential proceedings emanating therefrom against them.
(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Amit Mohammad and case is at its initial stage of investigation. Meanwhile, petitioners and respondent No.2 entered into a memorandum of understanding executed on 30.07.2015. Accordingly, petitioners have paid the entire agreed amount to the respondent No.2, thus, he does not want pursue the case against them.
(3.) Respondent No.2 is personally present in the Court through counsel Mr.Abhishek Rai. He has also been duly identified by the Investigating Officer of the case SI Ram Singh. Learned counsel for respondent No.2 on instructions submits that respondent No.2 has received the agreed amount, therefore, he does not want to pursue the case against petitioners and has no objection if the present petition is allowed.;