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Judgment
Petitioners seek quashing of FIR No. 356/2024 of PS Farsh Bazar for offence under Section 498A/406/34 IPC on the ground that complainant de facto (respondent no.2) has settled the disputes with the petitioners.
Respondent no. 2 present with her counsel and identified by IO/ASI Bharat Sharma accepts notice. Learned APP accepts notice and submits that State has no serious objection to this petition.
I have spoken with the parties in Hindi. It is stated by them that they have resolved all disputes amicably with the intervention of common relatives. It is informed by them that marriage between petitioner no. 1 and respondent no. 2 now stands dissolved by decree of divorce and no child was born from their marriage. Respondent no. 2 submits that she has received full and final settlement amount in lieu of her entire stridhan and alimony. Respondent no. 2 submits that she does not wish to pursue the prosecution of petitioners.
Having spoken with the parties, I am satisfied that it would be in the interest of justice not to push them through trial.
Therefore, the petition is allowed and FIR No. 356/2024 of PS Farsh Bazar for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.