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Judgment
Petitioner herein seeks quashing of FIR No. 0211/2019 dated 25.07.2019, registered at Police Station South Rohini, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
Marriage between petitioner No. 1 and respondent No. 2 was solemnized on 06.03.2014 according to Hindu rites and ceremonies. Couple was blessed with baby boy.
On account of some matrimonial discord and temperamental differences, respondent No. 2 reported the matter to the police which resulted in registration of aforesaid FIR.
Charge-sheet has already been filed and case is at the stage of prosecution evidence.
Fact, however, remains that parties have been able to settle all their matrimonial disputes and have started living together in complete peace and harmony.
Respondent No. 2 is present in person and she has been duly identified by investigating officer.
She submits that she is living with her husband/petitioner No. 1 herein in complete peace and harmony. She also submits that she has entered into settlement voluntarily and without any pressure, force, coercion or undue influence from any corner whatsoever.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose. In any case, even the complainant does not wish to press any charges against the petitioners.
Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No. 0211/2019 dated 25.07.2019, registered at Police Station South Rohini, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed. Original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within two weeks from today, so that these become part of Trial Court Record.
The petition stands disposed of in aforesaid terms.
Pending application also stands disposed of in aforesaid terms.