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Judgment
6 paragraphs · 241 wordsGirish Kathpalia, J
Petitioners seek quashing of case FIR No. 172/2024 of PS GTB Enclave 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.
In furtherance of previous orders, statements of parties have already been recorded by the concerned Joint Registrar. As mentioned earlier, State has no objection to this petition.
I have spoken with the respondent no.2 in Hindi and she submits that all her matrimonial disputes with her husband and in-laws now stand resolved. It is stated by her that towards her complete stridhan as well as maintenance/alimony, she has received Rs. 8,00,000/- from the petitioners. However, parties also have two children whose custody is with the respondent no.2 and their rights to claim maintenance shall remain protected. It is also submitted by her that her marriage with petitioner no.1 already stands dissolved by way of decree of divorce. Respondent no.2 specifically submits that she does not wish to prosecute the petitioners.
Having examined the record and 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 accordingly the FIR No. 172/2024 of PS GTB Enclave for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Accompanying application stands disposed of.