DIVYA AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide the present petition, petitioners seek directions thereby quashing of FIR No. 364/2009 registered at PS -Prashant Vihar for the offences punishable under Ss. 279/341/323/325/354/509/510/34 IPC against them.

(2.) Learned Counsel appearing on behalf of the petitioners submits that a complaint under Sec. 156 (3) Cr. P.C. was filed against the petitioners by respondents No. 2 & 3, Ms. Sushma and Ms. Rachna Pandey respectively and the same was culminated in to the FIR mentioned above. After investigation, Police has filed the chargesheet. However, the charges are yet to be framed. Meanwhile, petitioners and respondent Nos. 2 & 3 have compromised the matter and settled the disputes in the month of November, 2014. Thus, respondents do not want to pursue the case further against the petitioners.

(3.) Respondent Nos. 2 & 3 are personally present in the Court with their Counsel who on instructions submits that respondent Nos. 2 & 3 have settled the disputes with the petitioners and are no more interested to pursue the case further against them and if the present petition is allowed, they have no objection.