- (1.) Crl. M.A.No.12037/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. CRL.M.C. No.3360/2015 By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks quashing of FIR No. 66/2012 registered at Police Station Badarpur, New Delhi, for the offences punishable under Sections 279/304A IPC and the consequential proceedings emanating therefrom against him.
(2.) Learned counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Prafful Mishra. In the accident in question, Smt. Neetu Mishra, wife of the respondent No.2 has lost her life. The accident was a matter of chance. Meanwhile, the petitioner and respondent No. 2 have amicably entered into a compromise dated 19.08.2015, whereby the petitioner has compensated the respondent No.2. Thus, respondent No.2 does not want to pursue this case further against the petitioner.
(3.) Respondent No. 2 is personally present in the Court with his counsel. He has been duly identified by SI Om Prakash, Investigating Officer of the case. Learned counsel under instructions does not disputes the submissions made by learned counsel for the petitioner and submits that the respondent No.2 has settled the dispute with the petitioner, received an amount of Rs.45,000/- and does not want to pursue the case further against him. Therefore, if the present petition is allowed, the respondent No.2 has no objection.;