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Judgment
Petitioners seek quashing of case FIR No. 278/2023 of PS Kapashera for offence under Section 323/341/34 IPC along with chargesheet filed under Section 354A/506/34 IPC on the ground that the complainant de facto (respondent no.2) and respondent no. 3 have compromised 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 respondents no.2 and 3 are present in court today and are identified by IO/SI Arti Yadav. I have spoken with respondent no.2 and 3 in Hindi and it is stated by them that they have compromised all disputes with the petitioners. Respondent no.2 and 3 submit that now they do not wish to continue prosecution of petitioners.
Having spoken with respondents no.2 and 3, 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 case FIR No. 278/2023 of PS Kapashera for offence under Section 323/341/34 IPC along with chargesheet filed under Section 354A/506/34 IPC as well as proceedings arising out of