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Judgment
Brijesh Sethi, J
Quashing of FIR No. 383/2017, under Sections 498A/406/34 IPC, registered at police station Jamia Nagar, Delhi is sought on the ground that the
matrimonial dispute stands amicably settled between the parties and petitioner No.1/-wife and petitioner No.2/husband are living together happily for
last six months.
Upon notice, learned Additional Public Prosecutor for State points out that the complainant of FIR in question has been impleaded as petitioner
whereas she has to be impleaded as second respondent in this petition.
Learned counsel for petitioners has placed before this Court Amended Memo of Parties impleading complainant of FIR in question as respondent
No.2, which is taken on record.
Complainant of the FIR in question, is present in the Court and she submits that the dispute with the petitioners has been amicably resolved and she is
happily and peacefully living with her husband and to restore cordiality between the parties, the FIR in question and proceedings emanating therefrom
be quashed.
Learned Additional Public Prosecutor for State submits that parties are present in the Court and they have been duly identified by Investigating
Officer of this case.
In view of the fact that complainant of FIR in question is happily living with petitioner/husband, FIR No. 383/2017, under Sections 498A/406/34 IPC,
registered at police station Jamia Nagar, Delhi and proceedings emanating therefrom, are hereby quashed qua petitioners.
The petition along with pending application is disposed of accordingly.