DEEPAK Vs. STATE NCT OF DELHI AND ORS.

JUDGEMENT

(1.) Crl. M.A.10690/2015 (for exemption)

(2.) VIDE the present petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioner seeks directions thereby quashing of FIR No. 70/2013 registered at Police Station Mayur Vihar Phase -I, New Delhi, for the offences punishable under Sections 279/337/304 -A IPC and the consequential proceedings emanating therefrom against the petitioner.

(3.) MEANWHILE , the petitioner and respondents No. 7 to 9 have amicably settled the matter vide compromise/settlement deed dated 24.03.2014 for a total sum of Rs. 20,000/ -, which has already been paid by the complainant. Vide compromise/settlement deed dated 03.04.2014, petitioner and the respondents No. 2 to 6 have also settled the matter amicably for a total sum of Rs. 95,000/ -, which has also been paid to the aforesaid respondents. Copies of the compromise/settlement noted above are annexed to the present petition as Annexure P -2. Affidavits of respondents No. 2 to 8 supporting this petition are also annexed to the present petition.