RAJAT VIKAS Vs. STATE AND ORS

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seek quashing of FIR No.427/2014 registered at Police Station Dwarka South, New Delhi, for the offences punishable under Sections 279 of the IPC as well Section 119/177 of the MV Act and the consequential proceedings emanating therefrom against him.

(2.) Learned counsel for petitioner submit that aforesaid case was registered on the complaint of respondent No.2 and in the accident, two vehicles got damaged. Respondent Nos.3 & 4 are the owners of both the vehicles. The petitioner has paid compensation to both the owners of the vehicles i.e. respondent Nos.3 & 4. Thus, respondent Nos.2 to 4 do not want to pursue the case against the petitioner.

(3.) Respondent Nos.2 to 4 are personally present in the Court through counsel Mr.Maroof Ahmad and have been duly identified by SI Shiv Kumar, Investigating Officer of the case. Learned counsel for respondents on instructions submit that matter has been settled between the parties and thus, respondent Nos.2 to 4 do not want to pursue the case further against the petitioner and compensation of damaged vehicles has already been received by them from the petitioner. They have no objection, if the present petition is allowed.