ASMA AND ORS. Vs. THE STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No. 10802/2015 (for exemption).

(2.) BY way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 483/2013 registered at Police Station Sarai Rohilla, Delhi, for the offences punishable under Sections 448/454/380 IPC and the consequential proceedings emanating therefrom against the petitioners.

(3.) RESPONDENT No. 2 is personally present in the Court alongwith her counsel. She has been duly identified by the Investigating Officer SI Sandeep Singh. The learned counsel, on instructions, submits that the matter has been amicably resolved vide compromise dated 22.06.2015, therefore, the respondent No. 2 does not wish to pursue her case further against the petitioners and has prayed to allow the present petition.