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Judgment
SANJEEV SACHDEVA, J
Crl.M.A.33402/2018 (exemption)
Exemption is allowed subject to all just exceptions.
CRL.M.C. 5038/2018
Petitioners seek quashing of FIR No.838/2014, under Sections 498A/406/34 IPC, Police Station Geeta Colony.
It is contended that petitioner No.1 is the husband of the respondent No.2. Petitioner Nos.2 and 3 are the father-in-law and mother-in-law of the
respondent No.2. Petitioner No.4 is the brotherin-law of the respondent No.2. The subject FIR was lodged consequent to a matrimonial discord.
Learned counsel for the petitioners submits that the parties have resolved their disputes and the petitioner No.1 and the respondent No.2 have
started residing together as husband and wife since 21.09.2015.
Parties are present in Court in person. They submit that they have reconciled their disputes and after they have started living together, another child
has been born.
The respondent No.2 is present in person, represented by counsel and is identified by the Investigating Officer. She submits that she has amicably
resolved the disputes with her husband and they are now cohabiting together. She submits that she does not wish to press charges against the
petitioner and has no objection to the quashing of the subject FIR.
In view of the fact that the proceedings emanate out of a matrimonial discord and the parties have fully and finally settled their disputes and have
started living together and further the respondent No.2 has stated that she does not wish to press the complaint any further, 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 therefrom.
In view of the above, the petition is allowed. FIR No.838/2014, under Sections 498A/406/34 IPC, Police Station Geeta Colony and the consequent
proceedings emanating there from are quashed.
Order Dastiunder the signatures of the Court Master.