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Judgment
DINESH KUMAR SHARMA, J. (Oral)
Crl.M.A.25389/2022 (exemption)
Exemption allowed subject to all just exceptions.
W.P.(CRL) 2904/2022
Present petition has been filed for quashing of FIR No.81/2021 under Sections 498A/406/34 IPC registered at Police Station Model Town.
Petitioner and respondents have appeared through video conferencing.
I have interacted with the parties. Petitioner states that she has reconciled the matter and is now living happily in her matrimonial home. Petitioner states that she and her husband/respondent No.2 are living together as husband and wife for the last 3-4 months.
Learned counsel for the petitioner has identified the complainant.
Since the parties have settled the matter and now the petitioner wants to continue to live in her matrimonial home, therefore to secure the ends of justice and put a quietus to the dispute, the present FIR No.81/2021 under Sections 498A/406/34 IPC registered at Police Station Model Town and all the proceedings emanating therefrom are quashed.
The present petition stands disposed of.