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Judgment
Petitioners seek quashing of case FIR No. 50/2024 of Police Station Hauz Qazi, Delhi for offence under Section 308/451/506/34 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 today and is identified by IO/SI Rajeshwar. I have spoken with respondent no.2 in Hindi and it is stated by him that the petitioner no.1 and 2 are his nephew and daughter-in-law, and he has compromised all disputes with the petitioners. Respondent no.2 also submits that petitioners are residing in the same premises where he is residing, though on different floors and now he 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. 50/2024 of Police Station Hauz Qazi, Delhi for offence under Section 308/451/506/34 IPC as well as proceedings arising out of the same are quashed.