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Judgment
Earlier this petition was filed by only one of the accused persons, but subsequently all accused persons were impleaded by way of amended memo of parties dated 30.09.2026. The same is taken on record.
Petitioners seek quashing of case FIR No. 253/2023 of PS New Usmanpur, Delhi for offence under Section 498A/406/323/34 IPC & Section 4 of Dowry Prohibition Act 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 Rakesh Kumar. 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 the petitioner no.1 and respondent no.2 stands already dissolved by way of decree of divorce. One male child was born from the wedlock of petitioner no. 1 and respondent no.2, who 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. 253/2023 of PS New Usmanpur, Delhi for offence under Section 498A/406/323/34 IPC & Section 4 of Dowry Prohibition Act as well as proceedings arising out of the same