MANAS ACHARYA Vs. STATE

JUDGEMENT

(1.) Present petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.127/2008 registered with Police Station Kotla Mubarakpur, New Delhi under Sections 498A IPC as well as any other consequential proceedings arising therefrom.

(2.) The relevant facts of the present case are that on 13 th February, 2006, petitioner was married to respondent No.2. On 13 th May, 2008, due to disputes and differences, respondent No.2 lodged the aforesaid FIR. Subsequently, respondent No.2 also filed a complaint under Section 12 of the Domestic Violence Act and a petition under Section 125 Cr.P.C.

(3.) On 18 th April, 2011, both parties resolved all their disputes and differences by way an agreement before the Mediation Centre, Tis Hazari Courts, Delhi. The relevant portion of the aforesaid agreement is reproduced hereinbelow:-