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Judgment
Girish Kathpalia, J
Petitioners seek quashing of FIR No.284/2016 of PS Jaitpur for offence under Section 498A/406/34 IPC on the ground that they have compromised the disputes with the complainant de facto (respondent no. 2 herein). All petitioners in person and respondent no. 2 through videoconferencing have appeared, identified by counsel for petitioners and IO/Inspector Satbir Singh.
I have spoken with the parties in Hindi.
Husband of respondent no. 2 has unfortunately passed away. Petitioners are in-laws of respondent no. 2. It is submitted by all of them that they have resolved all their disputes. The respondent no. 2 submits that she has received her entire stridhan and now has no claim against any of the petitioners. The respondent no. 2 and her husband were not blessed with a child. Respondent no. 2 submits that she does not wish to pursue prosecution of the petitioners.
Detailed statements of the parties were recorded by the concerned Joint Registrar.
Having spoken with the parties, 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 consequently FIR No.284/2016 of PS Jaitpur for offences under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Pending application stands disposed of..