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Judgment
Brijesh Sethi, J
Quashing of FIR No. 523/2019, under Sections 308/341/34 IPC, registered at police station Nangloi, New Delhi is sought on the ground that the matrimonial dispute stands amicably settled between the parties.
Notice. Learned ASC accepts notice.
All the petitioners and respondent no. 2 are present in the Court and they have been duly identified by Investigating Officer of this case.
It is submitted by both the parties that the dispute between them has been amicably resolved and now they have no grievance against each other and therefore, the FIR in question and proceedings emanating there from be quashed.
In view of the fact that both the parties have resolved their dispute amicably, FIR No. 523/2019, under Sections 308/341/34 IPC, registered at police station Nangloi, New Delhi and proceedings emanating there from, are hereby quashed qua petitioners.
Petition is disposed of accordingly.