AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 262 wordsGirish Kathpalia, J
Lawyers are stated to be on strike. But strike by lawyers is no ground to adjourn a matter. Therefore, I have examined the records. Petitioners seek quashing of case FIR No. 894/2022 of PS Dabri for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no. 2 herein) has compromised all matrimonial disputes with the petitioners.
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 in court today and is identified by IO/SI Monu Kumari. I have spoken with respondent no.2 in Hindi and it is stated by her that she has compromised all disputes with the petitioners. Marriage between petitioner no.1 and respondent no.2 stands already dissolved by way of decree of divorce dated 06.09.2025. It is submitted by respondent no. 2 that one daughter was born from wedlock between her and petitioner no. 1 and custody of that daughter is with her. The respondent no.2 submits that she has received complete full and final settlement amount in lieu of her entire stridhan and maintenance. 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 full dress trial.
Therefore, the petition is allowed and FIR No. 894/2022 of PS Dabri for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed.