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Judgment
The present petition seeks quashing of FIR No. 02/2022 registered at Police Station Shaheen Bagh for commission of offences under Sections 498A/406/323, along with all consequential proceedings emanating therefrom, on the basis of compromise arrived at between the parties. Subsequently, in the charge-sheet, offences under Sections 354/506/509/34 IPC were added.
The marriage between the petitioner No.1 and respondent No.2 was solemnized on 04.03.2019 as per Muslim rites and customs.
They were blessed with three children.
However, on account of some temperamental differences, respondent No.2 approached police which resulted in registration of abovesaid FIR.
However, the matter has been amicably settled between the parties and, in terms of the settlement which took place on 27.04.2026, both the parties have started residing together and all other cases, filed in relation to the abovesaid marriage, have already been withdrawn by the respective parties.
Respondent No.2 is present in Court and she has been duly identified by her counsel as well as I.O. She reiterates the terms of settlement and submits that she is living in complete peace and harmony with her husband and in-laws for last 2 ½ years and would have no objection if the present FIR is quashed.
Petitioner No.6 has joined the proceedings through video-conferencing and rest of the petitioners are present in Court.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature.
Accordingly, exercising inherent powers vested in this Court under Section 528 of the BNSS, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, of FIR No. 02/2022 registered at Police Station Shaheen Bagh for commission of offences under Sections 498A/406/323/354/506/509/34 IPC, along with all consequential proceedings emanating therefrom, is hereby, quashed.
The petition stands disposed of in aforesaid terms.
Pending application also stands disposed of.