SHAHID Vs. STATE

JUDGEMENT

(1.) The present petition has been filed for quashing FIR No.126/2020 registered under Ss. 341/324/506/509/34 IPC at P.S. Sadar Bazar and all other proceedings emanating therefrom.

(2.) Facts, in brief, are that the marriage between the Petitioner and Respondent no. 2 was solemnised on 25/3/2015 according to Muslim Rites and Ceremonies. A child namely Safoora was born out of this wedlock. Thereafter marital differences cropped up between the parties and the parties started living separately which led to filing of the FIR No.126/2020 by Respondent No. 2 registered at P.S. Sadar Bazar under Ss. 341/324/506/509/34 IPC.

(3.) Learned Counsel for the petitioner submits that pursuant to the intervention of respectable persons and well-wishers, the matrimonial disputes and differences between both parties were sorted out. Attention has been drawn to the settlement deed dtd. 21/10/2022 executed between the parties at Delhi Govt. Mediation and Conciliation. He submits that in view of the settlement arrived at between the parties the above mentioned FIR is liable to be quashed.