MOHIT KUMAR BHARTI Vs. STATE,

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 282/2021 registered at PS Fatehpur Beri, Delhi, under Ss. 498A/406/34 IPC. The said FIR was lodged at the complaint of the respondent No.2/wife.

(2.) Facts in brief are that the marriage between Petitioner no. 1 and respondent no. 2/complainant was solemnized on 7/10/2016 as per Hindu rites and customs. No child was born out of this wedlock. Thereafter owing to temperamental differences both the parties started residing separately since 23/8/2020. Consequently, respondent no. 2/complainant lodged the present FIR against the Petitioners herein.

(3.) Thereafter, due to the intervention of family members and wellwishers, the parties settled all their disputes amicably on 29/9/2021 before the Mediation Centre, Saket Courts, New Delhi on the following terms and conditions: