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Judgment
Suresh Kumar Kait, J
Vide the present petition, the petitioners seek quashing of FIR No. 520/2013 dated 28.08.2013 registered at Police Station Mangol Puri instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings arising therefrom.
Notice issued.
Notice is accepted by learned APP for the State and counsel for the respondent no.2 and with the consent of the counsel for the parties, the present petition is taken up for final disposal.
The petitioner no.1 and respondent no.2 got married on 28.06.2009 as per Hindu rites and rituals. On 28.08.2013, respondent no.2 lodged FIR for the offences mentioned above against the petitioners.
The present petition is filed on the ground that the parties have settled their disputes and the respondent no.2 submits that she has received the settlement amount and has no objection if the present petition is allowed.
The complainant/respondent no.2 is present in person and has been identified by ASI Sugam Singh at Police Station Mangol Puri and she does not wish to prosecute the matter any further.
Taking into account the aforesaid facts, this Court is inclined to quash the concerned FIR as no useful purpose would be served in prosecuting the petitioners any further.
For the reasons afore-recorded, the FIR No. 520/2013 dated 28.08.2013 registered at Police Station Mangol Puri instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings are quashed.
The petition is allowed and disposed of accordingly.
Pending application also stands disposed of.