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Judgment
SANJEEV SACHDEVA, J
Crl. M.A. 9638/2018(Exemption)
Exemption is allowed subject to all just exceptions.Â
CRL.M.A. 9639/2018
For the reasons stated in the application, the delay of 21 days in refiling is condoned.
Application is allowed.
CRL.M.C. 2714/2018 & CRL.M.A.9637/2018
The petitioners seek quashing of FIR No.787 of 2006 under Sections 498A/406/34 of the IPC, Police Station Jahangir Puri, New Delhi, based on a
settlement.Â
Subject FIR emanates out of a matrimonial discord. Petitioner No.1 is the husband of respondent No.2. is the father-in-law of the respondent
No.2. Petitioner No.3 is the mother-in-law of the respondent No.2.  Petitioner Nos.4 and 5 are the brothers-in-law of the respondent No.2.
Petitioner No.6 is the sister-in-law of the respondent No.2.
Petitioners and respondent No.2 who appears in person submit that they have settled their disputes before the Family Courts, Rohini and Petitioner
No.1 and respondent No.2 have started living together amicably as husband and wife. Respondent No.2 further submits that she has settled all her
disputes with her husband and does not wish to prosecute the complaint either against her husband or against her father-in-law, mother-in-law,
brothers-in-law and sister-in-law who are petitioner Nos.2 to 6. She submits that in view of the fact that she has settled with her husband and wants to
restore the family ties, she wants that the FIR be quashed.
In view of the fact that the disputes between the parties have been settled and Petitioner No.1 and respondent No.2 have started living together,
continuation of criminal proceedings will be an exercise in futility and justice in the case demands that the dispute between the parties is put to an end
and peace is restored; securing the ends of justice being the ultimate guiding factor. It would be expedient to quash the subject FIR and the
consequent proceedings emanating there from.
In view of the above, the petition is allowed. FIR No.787 of 2006 under Sections 498A/406/34 of the IPC at Police Station Jahangir Puri, New
Delhi and the consequent proceedings therefrom are, accordingly quashed.
Order Dasti under signature of the Court Master. Â