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Judgment
Petitioner seeks quashing of case FIR No. 28/2023 of Police Station New Delhi Railway Station for offence under Section 354 IPC on the ground that the complainant de facto (respondent no. 2) has settled the disputes with the petitioner.
State has no objection to this petition. Statements of parties have already been recorded by the concerned Joint Registrar.
The respondent no.2 is present through videoconferencing today and is identified by IO/ASI Geeta Shukla. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with petitioner. Respondent no.2 submits that she does not wish to continue prosecution of petitioner.
Having spoken with respondent no.2, I am satisfied that it would be in the interest of justice not to push the parties through full dress trial.
Therefore, the petition is allowed and FIR No. 28/2023 of Police Station New Delhi Railway Station for offence under Section 354 IPC as well as proceedings arising out of the same are quashed. Accompanying application also stands disposed of.