VARUN NAGPAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed for quashing FIR no.79/2016 registered under Sec. 498A/406/34 at PS Anand Vihar.

(2.) Learned Counsel for the petitioner submits that Respondent no.2/complainant married petitioner no.1 on 15/12/2014 in accordance with the Hindu Rites and Ceremonies. However, on account of temperamental differences and mental incompatibility, the parties started living separately and instituted multiple litigations against each other and their respective families including the present FIR. He submits that the chargesheet, in this case, has already been filed and the matter is pending before the Learned MM, Karkardooma Courts, New Delhi.

(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 settlement agreement dtd. 10/1/2022 before the Delhi High Court Mediation and Conciliation Centre. As per the settlement it has been agreed between the parties that the petitioner shall pay Rs.23,00,000.00 in full and final settlement of the entire dispute to respondent no. 2/complainant.