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Judgment
Petitioners have sought quashing of FIR No. 26/2022 of PS Dwarka North for offence under Section 498A/406/34 IPC and the proceedings arising out of the same as they have compromised the disputes with the complainant de facto (respondent no.2 herein). Both petitioners as well as respondent no.2 have appeared personally and are identified by their respective counsel and Investigating Officer /SI Mahesh Yadav.
I have spoken with the parties. It is submitted by both sides that petitioner no.1 and respondent no.2 have compromised their matrimonial disputes. The respondent no.2 has also settled her disputes with petitioner no.2. It is submitted by both sides that petitioner no.1 and respondent no.2 have got their marriage dissolved by way of decree dated 20.07.2024 of divorce with mutual consent and petitioners have already paid entire full and final settlement amount to respondent no.2. Petitioner no.1 and respondent no.2 have a son presently aged about 8 years and his custody is with respondent no.2, which shall continue to be so. However, it is made clear that all rights of the minor child of petitioner no.1 and respondent no.2 shall remain open.
Under these circumstances, respondent no.2 submits that she does not want to continue with the impugned proceedings.
Having interacted with the parties, I am satisfied that it would be in the interest of justice not to push them further through trial. Therefore, the petition is allowed. Accordingly, FIR No. 26/2022 of PS Dwarka North for offence under Section 498A/406/34 IPC and the proceedings arising therefrom are quashed. Pending application stands disposed of.