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Judgment
Petitioners seek quashing of case FIR No. 397/2021 of PS Najafgarh for offence under Section 498A/406/34 IPC on the ground that the complainant de facto has compromised the disputes with the petitioners.
Learned APP for State assisted by IO/ASI Suman Lata accepts notice and submits that State has no objection to this petition.
The respondent no.2 is present in court today and is identified by IO/ASI Suman Lata.
I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. It is stated by respondent no.2 that since December 2021, she is living with the petitioners happily and has no complaint against any of them. It is also submitted by her that after resumption of matrimony, she was blessed with a son, who is now aged about three and a half years. The respondent no.2 has appeared today along with the petitioners as well as her son and daughter. Under these circumstances, respondent no.2 submits that she does not wish to continue prosecution of petitioners, because since 2021 they are living happily.
Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through a full dress trial. Therefore, the petition is allowed and FIR No. 397/2021 of PS Najafgarh for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.
The accompanying application also stands disposed of.