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Judgment
Brijesh Sethi, J
Quashing of FIR No. 0344/2017, under Sections 498A/406 IPC, registered at police station Dwarka South, Delhi is sought on the ground that the
matrimonial dispute stands amicably settled between the parties and petitioner No.-1/husband and respondent No.2/wife are living together happily for
the last two years.
Petitioner No.1/ husband and respondent No.2/wife are present in Court and they have been duly identified by Investigating Officer of this case.
Respondent No.2, present in Court, submits that the dispute with petitioners has been amicably resolved and she is happily and peacefully living with
petitioner no.1/husband and therefore, the FIR in question and proceedings emanating therefrom be quashed.
In view of the fact that respondent No.2, who is the complainant of FIR in question, is happily living with petitioner No.1/husband, FIR No. 0344/2017,
under Sections 498A/406 IPC, registered at police station Dwarka South, Delhi and proceedings emanating therefrom, are hereby quashed qua
petitioners.
Petition alongwith pending application is disposed of accordingly.
Quashing of FIR No. 0344/2017, under Sections 498A/406 IPC, registered at police station Dwarka South, Delhi is sought on the ground that the
matrimonial dispute stands amicably settled between the parties and petitioner No.-1/husband and respondent No.2/wife are living together happily for
the last two years.
Petitioner No.1/ husband and respondent No.2/wife are present in Court and they have been duly identified by Investigating Officer of this case.
Respondent No.2, present in Court, submits that the dispute with petitioners has been amicably resolved and she is happily and peacefully living with
petitioner no.1/husband and therefore, the FIR in question and proceedings emanating therefrom be quashed.
In view of the fact that respondent No.2, who is the complainant of FIR in question, is happily living with petitioner No.1/husband, FIR No. 0344/2017,
under Sections 498A/406 IPC, registered at police station Dwarka South, Delhi and proceedings emanating therefrom, are hereby quashed qua
petitioners.
Petition alongwith pending application is disposed of accordingly.