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Judgment
6 paragraphs · 190 wordsGirish Kathpalia, J
The petitioner seeks quashing of case FIR No. 1261/2015 of Police Station Aman Vihar for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no. 2) has compromised the dispute with the petitioner.
Learned APP accepts notice and submits that State has no objection to this petition.
Respondent no.2 identified by IO/SI Snehlata accepts notice.
Keeping in mind the nature of disputes, I have spoken with respondent no.2 in Hindi and it is stated by her that since the year 2016, they have resumed matrimony and are now living happily with their two children. The respondent no.2 specifically submits that she does not wish to continue with prosecution of the petitioner.
Having spoken with respondent no.2 in person, I am satisfied that it would be in the interest of justice, not to push the parties through full dress trial. Therefore, the petition is allowed and the case FIR No. 1261/2015 of Police Station Aman Vihar for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Pending application stands disposed of.