AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioners seek quashing of case FIR No. 207/2014 of Police Station Shahdara, Delhi for offence under Section 323/451/354/506/34 IPC on the basis of mediation settlement recorded on 23.10.2024 at Delhi Mediation Centre, Karkardooma Courts, Delhi between them and the complainant de facto (respondent no. 2).
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 Priyanka. 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. 207/2014 of Police Station Shahdara, Delhi for offence under Section 323/451/354/506/34 IPC as well as proceedings arising out of the same are quashed.