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Judgment
Girish Kathpalia, J
Petitioners seek quashing of case FIR No. 285/2023 of PS Baba Haridas Nagar Dwarka, New Delhi for offence under Section 498A/34 IPC on the ground that the complainant de facto (respondent no.2) has settled the dispute with the petitioners.
Respondent no. 2 present in Court and identified by IO/ASI Suman Lata accepts notice. Learned APP accepts notice and submits that there is no serious objection to this petition.
I have spoken with the parties in Hindi and it is submitted by them that all their disputes now stand resolved and they have been living together happily for more than a year. Petitioner no. 1 and respondent no. 2 also have a daughter, currently aged about 6 years. Respondent no. 2 specifically submits that she is being paid due amount of maintenance and has received back all her stridhan. Since they are living together happily, 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 the parties through trial.
Therefore, the petition is allowed and FIR No. 285/2023 of PS Baba Haridas Nagar Dwarka, New Delhi for offence under Section 498A/34 IPC and the proceedings arising out of the same are quashed. Pending application stands disposed of.