AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 235 wordsGirish Kathpalia, J
Petitioners seek quashing of case FIR No. 350/2024 of PS Palam Village for offence under Section 498A/406/34 IPC on the ground that the complainant de facto (respondent no.2) has compromised the disputes with the petitioners.
State has no objection to this petition.
The respondent no. 2 is present in the courtroom and identified by IO/ASI Gurdeep Singh.
Keeping in mind the nature of the issue, I have spoken with respondent no. 2 in Hindi and it is stated by her that they have settled all their disputes amicably and now for past year and a half, they are living together happily. It is stated by her that two children were born from her wedlock with petitioner no. 1 and they are living with them. It is also informed by her that petitioner no. 1 had filed a petition for divorce, but the same has been withdrawn. The respondent no. 2 submits that she does not wish to continue prosecution of the petitioners since now they are living together happily.
Considering the aforesaid, I am satisfied that it would be interest of justice not to push the parties through full dress trial. Therefore, the petition is allowed and FIR No. 350/2024 of PS Palam Village for offence under Section 498A/406/34 IPC as well as proceedings arising out of the same are quashed. Pending application also stands disposed of.