Nitin Kumar & Ors. vs The State Govt Of NCT Of Delhi And Anr

Petitioners seek quashing of case FIR No. 499/2022 of PS Khajuri Khas for offence under Section 498A/406/34 IPC and Section 4 of Dowry Prohibition Act on the ground that the complainant de facto (respondent no. 2) has settled 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 Abhishek. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. Marriage between petitioner no.1 and respondent no.2 stands already dissolved by way of decree of divorce. One girl child namely Hanika aged 08 years and was born from wedlock of petitioner no.1 and respondent no.2 and is residing with respondent no.2. The respondent no.2 submits that she has received complete full and final settlement amount in lieu of her entire stridhan and maintenance. Respondent no.2 submits that now she does not wish to continue prosecution of petitioners.

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. 499/2022 of PS Khajuri Khas for offence under Section 498A/406/34 IPC and Section 4 of Dowry Prohibition Act as well as proceedings arising out of the same are quashed.

GIRISH KATHPALIA