BINKU SACHDEVA KAUR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR no. 84/2016 registered under Sec. 498A, 406 and 34 IPC at PS Crime (women) Nanakpura, Delhi.

(2.) Learned Counsel for the petitioner submits that Respondent no.2/complainant married petitioner no.1 on 24/4/2005 in accordance with the Sikh//Hindu Rites, Customs and Ceremonies. From the wedlock two children were born namely Master Arik (D.O.B.-11/7/2006) and Baby Aina (D.O.B.-20/2/2011). However, it has been submitted that, on account of temperamental differences and mental incompatibility, the parties have been living separately since 8/3/2015 and instituted the present FIR. The parties after marriage settled in Barcelona, Spain.

(3.) Learned Counsel further submits that during the pendency of the proceedings, the parties have resolved their disputes amicably and in furtherance thereof they have entered into a Memorandum of Understanding dtd. 22/3/2023.