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Judgment
Petitioners seek quashing of case FIR No. 126/2021 of PS Vikas Puri 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.
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/ASI Kuldeep Singh. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. The husband of respondent no.2 is stated to have already passed away and the present petitioners are brother-in-law and mother-in-law of respondent no.2. One female child was born from the wedlock of respondent no.2 and her husband and that child is in the care and custody of 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 FIR No. 126/2021 of PS Vikas Puri for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.