ASHOK KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed for quashing FIR No.574/2021registered under Ss. 406/498A IPC at PS Uttam Nagar, Delhi. The said FIR was lodged at the complaint of the respondent No.2/wife.

(2.) Facts in brief are that the marriage between Petitioner no. 1 and respondent no. 2/complainant was solemnized on 25/1/2019 as per Hindu rites and customs. No child was born out of this wedlock. After some time owing to temperamental differences both the parties started residing separately since 3/8/2019. Consequently, respondent no. 2/complainant lodged the present FIR against the Petitioners herein.

(3.) Learned counsel submits that the Chargesheet has been filed and the matter is pending before the learned MM (Mahila Courts), Dwarka Courts, New Delhi. However, during the proceedings, due to the intervention of family members and well-wishers, the parties have settled all their disputes amicably and arrived at a Settlement dated12.05.2022 before the Mediation Centre, Dwarka Courts, New Delhi on the following terms and conditions: