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Judgment
Petitioners seek quashing of case FIR No. 224/2023 of PS Ambedkar Nagar for offence under Section 498A/406/506/34 IPC on the ground that the complainant de facto (respondent no.2) has settled the disputes with the petitioners.
Learned APP accepts notice and submits that State has no serious objection to this quashing petition.
Respondent no. 2 present in Court with her counsel and identified by Investigating Officer/SI Bheem Singh accepts notice.
I have spoken with respondent no. 2 in Hindi and she states that she has compromised the matrimonial disputes with her husband petitioner no. 1 and the remaining petitioners. It is stated by respondent no. 2 that marriage between her and petitioner no. 1 stands dissolved by way of decree of divorce and there was no child born out of their wedlock. Respondent no. 2 further states that towards her entire stridhan and alimony, she has received full and final settlement amount of Rs. 7,95,000/-, out of which the last installment of Rs. 1,95,000/- has been received by her today by way of demand draft from the petitioners. Respondent no. 2 submits that she does not want 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 the FIR No. 224/2023 of PS Ambedkar Nagar for offence under Section 498A/406/506/34 IPC and proceedings arising out of the same are quashed. Pending application stands disposed of.