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Judgment
Petitioners seek quashing of FIR No.232/2015 of PS Dabri for offences under Section 498A/406/34 IPC on the ground that they have compromised the disputes with complainant de facto (respondent no. 2 herein). The respondent no. 2, petitioners no. 1 and 3 have appeared personally while petitioner no. 2 has appeared through videoconferencing. All parties are identified by their respective counsel and Investigating Officer/SI Sandeep.
I have spoken with the parties in Hindi.
It is submitted by the parties that they have compromised all disputes arising out of the matrimony of petitioner no. 1 and respondent no. 2, who have got their matrimony dissolved by way of decree of divorce. It is submitted by both sides that the petitioner no. 1 and respondent no. 2 have one son and it has been decided by the parties that custody of that son shall remain with respondent no. 2 and there shall be no visitation rights with petitioner no. 1. Respondent no. 2 categorically states that she has received her entire stridhan and she does not want any maintenance or permanent alimony because she is gainfully employed. However, parties understand that rights of the son of the petitioner no. 1 and respondent no. 2 shall remain intact. The respondent no. 2 states that she does not wish to pursue prosecution of the petitioners. Detailed statements of both sides have already been recorded by the Joint Registrar.
In view of the aforesaid, 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 FIR No.232/2015 of PS Dabri for offences under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Pending application also stands disposed of.