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Judgment
Petitioners herein seek quashing of FIR No. 0304/2023 dated 22.06.2023, registered at Police Station Kalandi Kunj, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.
The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 02.03.2020, as per Hindu rites and customs. No child is born from the abovesaid wedlock.
It is submitted that on account of some misunderstanding, respondent No.2 reported the matter to the Police which resulted in registration of the abovesaid FIR. Charge-sheet has already been filed.
It is submitted that all the grievances have been amicably settled before the Principal Counsellor, Family Court, Saket, Delhi on 25.04.2025 and the parties have since been living together.
Copy of Settlement Deed is also on record.
It is in the abovesaid backdrop that quashing is being sought.
Respondent no. 2 is present in person and has been duly identified by her counsel as well as by the Investigating Officer.
When asked, respondent No. 2 reiterated the terms of abovesaid settlement and states that she has entered into the abovesaid settlement out of her own free will, without any coercion and influence from any corner whatsoever. She submits that she has resumed matrimonial ties with her husband after burying the hatchet and is, presently, living with her husband since 25.04.2025 and would have no objection if the present FIR is quashed.
In view of the settlement arrived at between the parties, continuing with criminal proceedings would serve no useful purpose, especially, when dispute does not involve any public interest and is, primarily, private in nature. In any case, even the complainant does not wish to press any charges against the petitioners.
Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.
Consequently, to secure the ends of justice, FIR No. 0304/2023 dated 22.06.2023, registered at Police Station Kalandi Kunj, for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, is, hereby, quashed.
Original affidavits of the parties, copies of which have been placed on record in the present proceedings, shall be submitted before the learned Trial Court within four weeks from today, so that these become part of Trial Court Record.
The petition stands disposed of in aforesaid terms.