MOHD. ARSHAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petition under 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. 0494/2020 under Ss. 498A/406/34 IPC, registered at P.S.: Dayal Pur, Delhi and the 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 customs and ceremonies on 16/4/2017. A female child was born out of the wedlock, who is presently in custody of respondent No. 2. Due to temperamental differences, petitioner No. 1 and respondent No. 2 started living separately since March, 2020. On complaint of respondent No. 2, present FIR was registered on 29/3/2020.

(3.) The disputes are stated to have been amicably resolved between the parties vide settlement deed dtd. 28/10/2023.