VIVEK KUMAR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr.P.C seeking quashing of case FIR No. 603/2016 registered under Ss. 498A/406/34 IPC and Sec. 4 Dowry Prohibition act, at PS New Usmanpur, Delhi.

(2.) Briefly stated facts of the case are that Petitioner no.1/Husband and Respondent No.2/Wife got married on 31/1/2015 accordng to Hindu rites and ceremonies. However, Certain temperamental differences and disputes cropped up between the parties due the which the parties have been living separately since 4/12/2015. Thereafter, the present FIR was lodged at the statement of Respondent No.2.No child was born out of the wedlock.

(3.) Learned Counsel for the petitioner submits that during the pendency of the proceedings the parties have entered into an amicable settlement vide settlement deed dtd. 16/1/2020 on the following terms and conditions: