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Judgment
Petitioners seek quashing of case FIR No. 295/2016 of PS Sultanpuri for offence under Section 498A/406/34 IPC and Section 4 of Dowry Prohibition Act on the ground that the complainant de facto (respondent no.2) has settled the disputes with petitioners.
Detailed statements of parties have already been recorded by the concerned Joint Registrar. Learned APP submits that State has no serious objection to this petition.
I have spoken with respondent no.2 present in court, who is identified by IO/SI Brahm Prakash. It is stated by respondent no.2 that for past about more than two years, she is living with the petitioners happily as all their matrimonial disputes stand resolved. It is also submitted by respondent no.2 that they have two children aged eleven and two and a half years. Respondent no.2 submits that she does not wish to pursue prosecution of the petitioners.
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. 295/2016 of PS Sultanpuri for offence under Section 498A/406/34 IPC and Section 4 of Dowry Prohibition Act as well as the proceedings arising out of the same are quashed.