ANKUSH RAI Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 Cr. P.C. seeking quashing of FIR bearing No. 85/2020 registered at PS Lajpat Nagar, under Ss. 498A/406/34 IPC.

(2.) Brief facts of the case are that the petitioner no.1-husband and respondent no.2-wife got married on 30/11/2016. However, due to certain differences and disputes arose between the parties, therefore they started living separately since 26/12/2017. That the FIR was lodged on the statement of Respondent no.2-wife. It is stated that the Parties have reached at an amicable settlement.

(3.) That an amended settlement agreement dtd. 28/5/2022 was filed as it was observed that the parents of petitioner No.1 were not party in the agreement-cum-settlement dtd. 25/3/2021. The terms and conditions of amended agreement-cum-settlement dtd. 28/5/2022 are read as follows;