AMIT AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) Crl. M.A. No.16142/2015 (for exemption).

(2.) VIDE the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek quashing of FIR No. 606/2015 registered at Police Station Kanjhawala, Delhi, for the offence punishable under Section 308/34 IPC and the consequential proceedings emanating therefrom against them.

(3.) RESPONDENT No. 2 is personally present in the Court alongwith his counsel named above and has been duly identified by Investigating Officer of the case. The learned counsel under instructions does not dispute the submissions made by learned counsel for the petitioners and submits that the matter has been amicably settled with the petitioners and the respondent No. 2 has no complaint whatsoever against them. Since no dispute survives with the petitioners, therefore, the respondent No. 2 has no objection, if the present petition is allowed.