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Judgment
Petitioners seek quashing of FIR No. 407/2021 of Police Station Civil Lines, Delhi for offence under Section 498A/406/377/34 IPC on the ground that complainant de facto (respondent no.2) has settled the dispute with the petitioner.
State has no objection to this petition. Statements of parties have already been recorded by the concerned Joint Registrar.
The respondent no.2 is present through videoconferencing today and is identified by respective counsel for the parties. I have spoken with respondent no.2 and it is stated by her that she has compromised all disputes with the petitioners. Marriage between petitioner no.1 and respondent no.2 stands already dissolved by way of decree of divorce. The respondent no.2 submits that she has received complete full and final settlement amount in lieu of her entire stridhan and maintenance. It is stated by respondent no. 2 that no child was born from wedlock between her and petitioner no. 1. Respondent no.2 submits that now she does not wish to continue prosecution of petitioner.
Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.
Therefore, the petition is allowed and FIR No. 407/2021 of Police Station Civil Lines, Delhi for offence under Section 498A/406/377/34 IPC as well as proceedings arising out of the same are quashed.