MOHAN BATRA Vs. THE STATE AND ORS.

JUDGEMENT

(1.) Crl.M.A. No.16208/2015 (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. 244/2012 registered at Police Station Rani Bagh, Delhi, for the offences punishable under Sections 288/304A of the IPC and the consequential proceedings emanating therefrom against him.

(3.) LEARNED counsel for petitioner further submitted that respondent Nos. 2 & 3 had agreed thereto, thus, present petition has been filed with the consent of respondents. The balance payment of Rs. 2.00 Lac has been paid to respondent Nos. 2 & 3 vide demand drafts bearing Nos. 990632 and 990633 dated 03.10.2015 drawn on Punjab National Bank in their favour. Both the respondents who are parents of deceased have accepted the abovesaid sum and thus, do not want to pursue the case any further against the petitioner.