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 · 199 wordsGirish Kathpalia, J
The petitioners seek quashing of case FIR No. 469/2023 of PS Amar Colony for offence under Section 498A/406/34 IPC on the ground that complainant de facto (respondent no.2) has settled the disputes with the petitioners. Detailed statements of parties were recorded by the concerned Joint Registrar.
I have spoken with respondent no.2 present in court and identified by Investigating Officer/ASI Mehar Chand. It is stated by respondent no.2 that she has compromised all disputes with the petitioners, whereby towards full and final settlement, she has received a sum of Rs.2,00,000/- from petitioners and marriage between her and petitioner no.1 stands dissolved by decree of divorce, and there is no child born out of their wedlock. That being so, respondent no.2 submits that she does not want to pursue prosecution of petitioners.
State has no objection to this petition.
Considering the above circumstances, I am satisfied that it would be in the interest of justice not to push the parties through trial.
Therefore, the petition is allowed and accordingly the FIR No. 469/2023 of PS Amar Colony for offence under Section 498A/406/34 IPC and proceedings arising out of the same are quashed.