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Judgment
SANJEEV SACHDEVA, J. (ORAL)
The petitioner seeks quashing of FIR No.94/2018 under Sections 406/498A/506/34 IPC and Section 4 Dowry Prohibition Act, Police Station Harsh
Vihar.
The subject FIR emanates out of matrimonial discord. Petitioner No.1 is the husband of respondent No.2. Petitioner Nos.2 and 3 are the father-in-
law and mother-in-law of the respondent No.2. Petitioner No.4 is the brother-in-law of the respondent No.2.
Learned counsel for the petitioners submits that the parties have reconciled their disputes and are amicably residing together as husband and wife.
The respondent No.2 is present in person, represented by counsel and is identified by the Investigating Officer. She submits that she has amicably
resolved the disputes with her husband and they are now cohabiting together. She submits that she does not wish to press charges against the
petitioners and has no objection to the quashing of the subject FIR.
In view of the fact that the proceedings emanate out of a matrimonial discord and the parties have fully and finally settled their disputes and have
started living together and further the respondent No.2 has stated that she does not wish to press the complaint any further, continuation of criminal
proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end and peace is restored;
securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the consequent proceedings
emanating therefrom.
In view of the above, the petition is allowed. FIR No.94/2018 under Sections 406/498A/506/34 IPC and Section 4 Dowry Prohibition Act, Police
Station Harsh Vihar and the consequent proceedings emanating there from are quashed.
Order Dasti under the signatures of the Court Master.