- (1.) Crl. M.A.No11794/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. CRL.M.C. No.3310/2015 By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No.181/2007 registered at Police Station Mandir Marg, New Delhi, for the offences punishable under Sections 279/337/338 IPC and the consequential proceedings emanating therefrom against him.
(2.) Learned counsel for petitioner submits that FIR in question was registered due to an accident taken place on 27.05.2007, wherein respondents No. 2 and 3 have received injuries. After completion of investigation, the police has filed the chargesheet, charges have been framed and the case is pending for trial. Meanwhile, the petitioner and the respondents No. 2 and 3 have settled their disputes on 09.03.2015 and thus, respondents No. 2 and 3 do not want to prosecute the case further against the petitioner.
(3.) Respondents No.2 and 3 are personally present in the Court with learned counsel Mr.Pradeep Desodya and have been duly identified by SI Naubat Ram, Investigating Officer of the case. Learned counsel, on instructions, submits that the respondents No. 2 and 3 have settled the dispute with the petitioner and hence, do not want to pursue the present case further against the petitioner. They have no objection if the present petition is allowed.;