AI Structured Summary
Not yet generated for this judgment
Judgment
Petitioner seeks quashing of case FIR No. 54/2018 of PS South Rohini for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no.2) has settled the disputes with the petitioner.
Respondent no.2 present in court and identified by IO/Inspector Gyaneshwar Singh accepts notice. Learned APP accepts notice and submits that State has no objection if this petition is allowed.
I have spoken with respondent no.2. It is submitted by her that marriage between her and petitioner stands dissolved by way of decree of divorce dated 08.04.2024. No child was born to the parties. Respondent no.2 specifically submits that she does not want any maintenance or alimony and that she has already received her entire stridhan. Respondent no.2 submits that she does not wish to pursue prosecution of the petitioner.
Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through trial. Therefore, the petition is allowed and FIR No. 54/2018 of PS South Rohini for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.