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Judgment
Petitioners seek quashing of case FIR No. 96/2021 of Police Station Nangloi for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no. 2) has settled the disputes with the petitioners.
Learned APP for State, assisted by IO/SI Jitender Kumar, accepts notice and submits that there is no objection of State to this petition.
The respondent no.2, present in Court today and identified by IO, also accepts notice.
I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. It is stated by respondent no.2 that for past three years, she is living with the petitioners happily and has no complaint against any of them. It is also submitted by respondent no. 2 that daughter born from her wedlock with petitioner no. 1 also is living with them. Under these circumstances, respondent no.2 submits that she does not wish to continue prosecution of 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 a full dress trial.
Therefore, the petition is allowed and FIR No. 96/2021 of Police Station Nangloi for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.