MOHSIN AND ANR Vs. STATE AND ORS

JUDGEMENT

(1.) Crl.M.A.6996/2015 (for exemption)

(2.) Learned counsel for petitioners submit that aforesaid case was registered on the complaint of ASI Rishipal due to the accident occurred by petitioner No.1. The petitioner No.2 is the registered owner of the vehicle. The charge sheet in the case has been filed, however, charges are yet to be framed. Meanwhile, petitioners and legal heirs of deceased i.e. respondent Nos.2 to 5 have settled the dispute before the Presiding Officer, MACT on 08.10.2013 and the petitioners have agreed to pay an amount of Rs.1.00 Lac and remainder Rs.0.50 Lac has been paid today to respondent No.3, brother of deceased. Thus, the present petition may be allowed.

(3.) Respondent No.3, brother of deceased personally present in the Court with Mr.Chander Bhan Kumar, learned counsel for respondent Nos.2 to 5. He has also been duly identified by SI Pawan Kumar. Brother of deceased/ respondent No.3 submits that the matter has been settled with the petitioners and his father respondent No.2 and other two brothers respondent Nos.4 & 5 have agreed to the settlement. Accordingly, they have received the agreed amount of Rs.1.50 Lac and do not want to pursue the case further against petitioners. They have no objection if the present petition is allowed.