DILIP KUMAR JHA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioners seek quashing of FIR No. 93/2021 of PS Ghazipur for offence under Sec. 323/354B/506/34 IPC. It is submitted that the complainant de facto (respondent no.2 herein) has settled all disputes with the petitioners. Learned counsel for petitioners has taken me through order dtd. 1/3/2025 of the learned Trial Magistrate whereby after detailed discussion, it was held that no offence under Sec. 354B IPC is made out, so the petitioners were discharged of the said offence. The learned Trial Magistrate directed framing of charges against the petitioners for offence under Sec. 498A/323/34 IPC. Today, both petitioners have appeared in person while respondent no.2 has appeared through videoconferencing.

(2.) I have spoken with the parties in Hindi.

(3.) It is submitted by respondent no.2 that she has compromised all disputes with the petitioners. It is further submitted by her that after dissolution of her marriage with petitioner no.1, she has got remarried. As decided by parties, custody of son of petitioner no.1 and respondent no.2 shall continue with respondent no.2 and there shall be no visitation rights with petitioner no.1. Respondent no.2 submits that in accordance with the terms of their settlement deed dtd. 5/5/2025, she has received her entire stridhan articles as well as the full and final settlement amount towards her alimony. Respondent no.2 submits that now nothing is due and payable to her by either of the petitioners. Respondent no.2 submits that she does not wish to pursue the prosecution of the petitioners.