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Judgment
Petitioner seeks quashing of case FIR No. 215/2012 of PS Vikas Puri for offence under Section 363 IPC on the ground that complainant de facto (respondent no.3) and prosecutrix (respondent no.2) have compromised the disputes with the petitioner.
It appears that the FIR was registered on the missing complaint lodged by respondent no.3 as the respondent no.2 had eloped with the petitioner and they got married.
Detailed statements of respondent no.2 and 3 were recorded by the concerned Joint Registrar. Learned APP submits that State has no serious objection if the FIR is quashed.
I have spoken with the parties in Hindi and it is stated by them that now they are living happily with their four children aged three years to ten years. Respondent no.2 submits that she does not want to pursue prosecution of petitioner because they are living happily as a family.
Having spoken with the parties, I am satisfied that it would be in the interest of justice not to push them through trial.
Therefore, the petition is allowed and FIR No. 215/2012 of PS Vikas Puri for offence under Section 363 IPC as well as proceedings arising out of the same are quashed.