MD AASIF Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed seeking quashing of FIR bearing No.682/2022 dtd. 14/6/2022 under Ss. 498A/406/34 of IPC registered at Police Station Nihal Vihar, Delhi.

(2.) In brief, facts are that the marriage between Petitioner No. 1 and respondent no. 2/complainant was solemnized on 5/4/2010 as per Muslim rites and rituals at Badau, UP. No child was born out of this wedlock. Thereafter owing to temperamental differences both parties started residing separately since 25/4/2021. Consequently, respondent No. 2/complainant lodged the present FIR against the Petitioners herein the chargesheet has not been filed in the present case.

(3.) It has been submitted that Respondent No. 2 also filed a complaint under Sec. 12 of the DV act against all the petitioners. Further, learned counsel for the petitioner submits that during the pendency of the proceedings, the parties have entered into a settlement at the Delhi Mediation Centre, Tis Hazari Courts, Delhi i on 27/10/2022 on the following terms and conditions: