RACHNA PANDEY AND ORS Vs. STATE AND ANR

JUDGEMENT

(1.) + CRL.M.C. 1708/2015 Vide the present petition, petitioners seek directions thereby quashing of FIR No. 298/2008 registered at PS-Prashant Vihar for the offences punishable under Sections 279/341/324/34 IPC and under Sections 3/181 and 5/181 of Motor Vehicles Act against the petitioners.

(2.) Learned Counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, Smt. Divya on account of road rage. After investigation, Police has filed the chargesheet and charges against the petitioner no. 1 have been framed under Sections 279/324/34 IPC, whereas charges against petitioner nos. 2 to 4 have been framed under Sections 323/341/34 IPC and the case is pending for prosecution evidence. Meanwhile, petitioners and respondent no. 2 have compromised the matter and settled the disputes in the month of November, 2014. Thus, respondent no. 2 does not want to pursue the case further against the petitioners.

(3.) Respondent no. 2 is personally present in the Court with her Counsel who on instructions submits that respondent no.2 has settled the disputes with the petitioners and has no complaint whatsoever against them and if the present petition is allowed, she has no objection.