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Judgment
6 paragraphs · 232 wordsGirish Kathpalia, J
Petitioners seek quashing of FIR No. 207/2015 of PS Karawal Nagar for offence under Section 498A/406/34 IPC and Section 4 Dowry Prohibition Act on the ground that complainant de facto (respondent no.2) has settled the 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, present through videoconferencing, is identified by IO/ASI Vikram Singh. 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. No child was born from wedlock of petitioner no.1 and respondent no.2. 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 a full dress trial.
Therefore, the petition is allowed and FIR No. 207/2015 of PS Karawal Nagar for offence under Section 498A/406/34 IPC and Section 4 Dowry Prohibition Act as well as proceedings arising out of the same are quashed. Accompanying application stands disposed of.