RAJIV DHAWAN AND ANR. Vs. PHIRTU AND ANR.

JUDGEMENT

(1.) INVESTIGATING Officer ASI Vijender Singh, presently posted in Police Station Maurya Enclave is present in Court and has submitted reply to the notice dated 19 August, 2009. It is stated that the appellants were not prosecuted under Section 196 of the Motor Vehicles Act, 1998, due to inadvertence. The Investigating Officer has tendered unconditional apology. He further submits that a kalandra under Sections 146/196 of the Motor Vehicles Act, 1998 has been filed with the concerned Metropolitan Magistrate against the appellants.

(2.) LEARNED Counsel for the appellants submits that the appellants have settled this case with the claimants. Copy of the settlement arrived at between the appellants and the claimants is placed on record. Copy of the settlement be handed over by learned Counsel for the appellants to the Investigating Officer.