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Judgment
Petitioners seek quashing of case FIR No. 316/2025 of PS Harsh Vihar for offence under Section 498A/406/34 IPC and Section 4 of Dowry Prohibition Act on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.
At the outset, learned APP for State points out that till date divorce decree has not been passed. Admittedly, there has been no resumption of matrimony of petitioner no.1 and respondent no.2.
It appears that on past 03 dates, the matter was being got adjourned on one or the other pretext because learned counsel was fully aware about there being no dissolution of marriage between respondent no.2 and petitioner no.1. In the absence of clear status of matrimony of petitioner no.1 and respondent no.2, it would not be apposite to invoke inherent powers and quash the subject FIR.
That being so, the present petition is dismissed, granting liberty to the parties to file afresh after getting the marriage between petitioner no.1 and respondent no.2 dissolved by way of decree of divorce.