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Judgment
Brijesh Sethi, J
Quashing of FIR No. 1354/2015, under Sections 498A/406/34 IPC, registered at police station Tilak Nagar, Delhi is sought on the ground that the
matrimonial dispute stands amicably settled between the parties vide Compromise Deed dated 20th March, 2017 and petitioner No.-1/husband and
respondent No.2/wife are living together happily for last two years.
Respondent No.2, present in Court, submits that the dispute with the petitioners has been amicably resolved and she is happily and peacefully living
with petitioner no.1/husband and therefore, the FIR in question and proceedings emanating therefrom be quashed.
Petitioner No.1/ husband and respondent No.2/wife are present in Court and they have been duly identified by Investigating Officer of this case.
In view of the fact that respondent No.2, who is the complainant of FIR in question, is happily living with petitioner No.1/husband, FIR No. 1354/2015,
under Sections 498A/406/34 IPC, registered at police station Tilak Nagar, Delhi and proceedings emanating therefrom, are hereby quashed qua
petitioners.
The petition along with pending application is disposed of accordingly.