SIDDHARTHA SEN Vs. STATE & ORS

JUDGEMENT

(1.) Crl. M.A. No.15490/2015 (for exemption)

(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Mr Vinod Kumar Yadav, as the respondents No. 2 to 5 received injuries in an accident taken place on 17.09.2015. The case is at the initial stage of investigation. Meanwhile, the petitioner has settled the dispute with all the respondents, i.e., respondents No. 2 to 5 vide separate settlement deeds dated 26.09.2015 between the petitioner and the respondent No.2, 13.10.2015 with respondents No.3 and 4 and 15.10.2015 with respondent No.5, which are annexed to this petition as Annexure P-2, Annexure-C (colly) and Annexure-A (Colly) respectively alongwith their affidavits of even date. As agreed, a sum of Rs.5,000/- has been paid to the respondents No.3 and 4, husband and wife respectively and a sum of Rs.3,000/- is paid to the respondent No.5. Further, a sum of Rs.40,000/- by way of pay order bearing No. 006324, dated 29.09.2015, drawn on HDFC Bank, Okhla Industrial Area, Phase-3, New Delhi, is paid to the respondent No.2 today in Court. These facts have not been disputed by the said respondents, who are present in person in Court. Thus, respondent No.2/complainant and the private respondents do not wish to pursue this case further against the petitioner.

(3.) Respondents No.2 to 5 are personally present in the Court. For their identification, they have produced their original driving licenses, photocopies of which have been annexed to the present petition (original seen and returned). The respondents No. 2 to 5 submit that they have received the compensation amount and affirm the contents of aforesaid settlements and of their affidavits supporting this petition and submit that now no dispute with petitioner survives and so, the proceedings arising out of the FIR in question be brought to an end.