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Judgment
Petitioners seek quashing of case FIR No. 642/2023 of PS Prasad Nagar for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.
Respondent no. 2 present in court with her counsel and identified by IO/SI Omkar Mal accepts notice. Learned ASC accepts notice and submits that State has no serious objection to this petition.
I have spoken with the parties in Hindi and it is stated by them that they have resolved all their matrimonial disputes and marriage between petitioner no. 1 and respondent no. 2 stands dissolved by decree of divorce. There was no issue born in the wedlock of petitioner no. 1 and respondent no. 2. Respondent no. 2 submits that towards full and final settlement of all her claims including stridhan and alimony she has received a total amount of Rs.5,00,000/- from petitioners and now she does not wish to pursue prosecution of the petitioners.
Having spoken with the parties, I am satisfied that it would be in the interest of justice not to push the parties through trial. Therefore, the petition is allowed and the FIR No. 642/2023 of PS Prasad Nagar for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Pending application also stands disposed of.