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Judgment
Petitioners seek quashing of FIR No.178/2017 of PS Tilak Nagar for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no. 2) has compromised the disputes with the petitioners.
Statements of petitioners and respondent no. 2 have already been recorded by the concerned Joint Registrar. I have again spoken with petitioner no. 1 and respondent no. 2 present in court and it is stated by them that now, having compromised all their disputes, they are living together happily and also have a daughter currently aged 04 years. Respondent no. 2 submits that she does not wish to pursue prosecution of petitioners.
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 accordingly, the FIR No.178/2017 of PS Tilak Nagar for offence under Section 498A/406/34 IPC and proceedings arising out of the same are quashed.