GUIZAR ISLAM Vs. STATE OF GNCT

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been preferred on behalf of the petitioners for quashing of FIR No. 0068/2023, under Ss. 498A/506/406/34 IPC registered at P.S.: Shaheen Bagh and proceedings emanating therefrom.

(2.) In brief, as per the case of the petitioners, marriage between petitioner No. 1 and respondent No. 2 was solemnized according to Muslim rites and ceremonies on 31/12/2015. No child was born out of the wedlock. Due to temperamental differences, respondent No. 2 and petitioner No. 1 started living separately. Present FIR was registered on complaint of respondent No. 2 on 1/2/2023.

(3.) The disputes are stated to have been amicably resolved between the parties in terms of Settlement Deed dtd. 21/10/2023. The marriage between petitioner No. 1 and respondent No. 2 has been dissolved by way of Mubarat and a Deed of Dissolution of marriage / Mubaratnama was executed on 21/12/2023.