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Judgment
Petitioners seek quashing of FIR No. 404/2017 of PS Jamia Nagar for offence under Section 323/341/354/354B/506/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with them. Detailed statements of parties were recorded by the Joint Registrar.
Today also, the petitioners as well as respondent no.2 have personally appeared and are identified by IO/SI Nitin.
Learned APP submits that State has no objection to this petition.
I have again spoken with respondent no.2 in Hindi and she submits that since petitioners are her neighbours, for the sake of permanent quietus, with the intervention of respectable persons of the locality, she has compromised the disputes with the petitioners, so she does not wish to pursue their prosecution.
Having spoken with respondent no.2, 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 FIR No. 404/2017 of PS Jamia Nagar for offence under Section 323/341/354/354B/506/34 IPC as well as proceedings arising out of the same are quashed.