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Judgment
7 paragraphs · 213 wordsGirish Kathpalia, J
Petitioners seek quashing of case FIR No. 1001/2021 of PS Dabri for offence under Section 498A/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.
State has no objection to this petition.
The respondent no.2 is present in court today and is identified by IO/SI Ashish Kumar.
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 since March 2026, she is living with the petitioners happily and has no complaint against any of them. It is stated by her that from her wedlock with petitioner no.1, one son was born, who also is living with them happily. 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. 1001/2021 of PS Dabri for offence under Section 498A/34 IPC as well as proceedings arising out of the same are quashed. Pending application stands disposed of.