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Judgment
Petitioners seek quashing of case FIR No. 1070/2023 of PS Wazirabad for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.
Respondent no.2 present (through videoconferencing) with her counsel in court and is identified by the IO/SI Joginder.
As reflected from previous record, detailed statements of parties have already been recorded by the concerned Joint Registrar. State has no objection to this petition.
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 further stated by her that towards full and final settlement of all her claims including stridhan and alimony, she has received a sum of Rs.23,50,000/- from petitioners. Marriage between petitioner no.1 and respondent no.2 already stands dissolved by decree of divorce dated 27.11.2024, and no child was born out of their wedlock. Respondent no.2 submits that she does not wish to pursue prosecution of petitioners.
Having spoken with the parties, I am satisfied that it would be in the interest of justice not to push them through trial. Therefore, the petition is allowed and accordingly FIR No. 1070/2023 of PS Wazirabad for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.