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Judgment
Alok Singh, J.—Petitioner No. 1, husband of respondent No. 2, is present in person, who has been identified by Mr. Ramender Chauhan, learned counsel for the petitioners. Smt. Kavita-respodent No. 2, wife of petitioner No. 1, is also present in person before this Court. She has been identified by Mr. Karan Singh, learned counsel for respondent No. 2.
Petitioner No. 1 as well as respondent No. 2 have stated that matter has been amicably settled between them. Petitioner No. 1 as well as respondent No. 2 have stated that petition for dissolution of marriage is pending and parties have decided to get their marriage dissolved. They have further stated that present proceedings be quashed since no useful purpose would be served in continuation of the criminal proceedings.
Mr. Deepak Girotra, Assistant Advocate General, Haryana, appearing for the State has no objection if parties are permitted to compromise the case and present criminal proceedings are quashed, pursuant to the compromise.
Considering the totality of facts and circumstances of the case, I direct that let criminal proceedings, pursuant to FIR No. 53 dated 21.07.2008, under sections 498-A/323/325/406/506 IPC be quashed.
Petition stands allowed accordingly.