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Judgment
Petitioners seek quashing of case FIR No. 601/2021 of Police Station Seema Puri for offence under Section 498A/406/34 IPC and Section 4 of the Dowry Prohibition Act on the ground that complainant de facto (respondent no.2 herein) has 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 respondent no.2 is present in court today and is identified by IO/SI Anil. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. The respondent no.2 submits that she has received complete full and final settlement amount in lieu of her entire stridhan and maintenance including the balance sum of Rs.37,50,000/-. Husband of respondent no.2 has unfortunately already passed away and she is bringing up two daughters. Respondent no.2 submits that she does not wish to continue prosecution of petitioners, who are her parents-in-law.
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. 601/2021 of Police Station Seema Puri for offence under Section 498A/406/34 IPC and Section 4 of the Dowry Prohibition Act as well as proceedings arising out of the same are quashed. Accompanying applications stand disposed of.