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Judgment
Girish Kathpalia, J
Petitioners seek quashing of FIR No. 199/2024 of PS Jafrabad for offence under Section 498A/34 IPC and Section 4 of Dowry Prohibition Act on the ground that the complainant de facto (respondent no. 2) has compromised and settled all disputes with them.
Learned APP accepts notice and submits that State has no serious objection to this petition.
Respondent no. 2 identified by IO/SI Anjali and accompanied with her counsel accepts notice.
I have spoken with respondent no. 2 and it is stated by her that she has settled all disputes with petitioners. As stated by her, marriage between petitioner no. 1 and her stands dissolved by way of decree of divorce; no child was born out of their wedlock and she has received full and final settlement amount. The last instalment of full and final settlement amount has been received by her today through demand draft for Rs. 2,00,000/- and now nothing is due to her towards stridhan or maintenance. Respondent no.2 submits that she does not wish to pursue prosecution of the 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 trial. Therefore, the petition is allowed and FIR No. 199/2024 of PS Jafrabad for offence under Section 498A/34 IPC and Section 4 of Dowry Prohibition Act as well as proceedings arising out of the same are quashed. Pending application stands disposed of.