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Judgment
Petitioners seek quashing of case FIR No. 259/2019 of Police Station Shahdara for offence under Section 195A/323/341/509/34 IPC on the ground that the complainant de facto (respondent no. 2) has settled the disputes with the petitioners.
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 in court and is identified by IO/SI Kaushik Ghosh. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. Respondent no.2 submits that since the petitioners are her in-laws and she is now living happily with her husband, though separate from the petitioners, now she does not wish to continue prosecution of petitioners.
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. 259/2019 of Police Station Shahdara for offence under Section 195A/323/341/509/34 IPC as well as proceedings arising out of the same are quashed.