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Judgment
Shailendra Saksena, J.—Counsels of both the parties are present.
Opposite Party No. 2 had lodged criminal proceedings, which has registered as criminal case No. 43 of 2004 case crime No. C9/2002 under Sections 490A, 323, 504, 506, 384 IPC Section 3/4 Dowry Prohibition Act. P.S. Gomti Nagar Lucknow, against the petitioners which is now pending in the Court of A.C.J.M.II Lucknow.
Counsel of both the parties are present and they have stated that both the parties have sorted out their differences and disputes amicably now no disputes between them remains. Hence it would be just and proper that on account of matrimonial disputes the proceedings, which are pending, should be dropped so that parties may live peacefully.
I have considered all the facts and circumstances and perused the facts.
In view of the facts and circumstances of the case and in view of the matrimonial disputes has been amicably settled. Proceedings of criminal case No. 43 of 2004, Crime No. C9/2003 under Sections 498A, 323, 504, 506, 384 IPC and Section 3/4 Dowry Prohibition Act P.S. Gomti Nagar Lucknow pending in the Court of A.C.J.M.II Lucknow are quashed.
Proceedings quashed.