SEEMANT SINHA Vs. STATE

JUDGEMENT

(1.) BY way of present petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), petitioners have prayed that FIR No. 369/2008 under Sections 498 -A/406/34 of the Indian Penal Code, 1860 (IPC) registered at Police Station Krishna Nagar, Delhi on the complaint of respondent no. 2, be quashed, in view of the settlement arrived at between the parties before the Delhi Mediation Centre, Karkardooma Courts, Delhi on 10th April, 2012.

(2.) PETITIONER no. 1 was married to respondent no. 2 on 14th May, 2007 as per the Hindu rites and ceremonies at Delhi. One female child was born from their wedlock on 11th March, 2008. On account of marital discord, petitioner no. 1 and respondent no. 2 started living separately from 25th May, 2008 onwards. Petitioner nos. 2 to 7 are relatives of petitioner no. 1. On 30th August, 2008 above referred FIR was registered on the complaint of respondent no. 2 against the petitioner no. 1 and his relatives, that is, petitioner nos. 2 to 7. Respondent no. 2 also filed a complaint under Section 12 of the Protection of Women from Domestic Violence Act, 2005 before the Metropolitan Magistrate, Delhi. She also preferred a petition under Section 125 of the Cr.P.C. before the Metropolitan Magistrate, Delhi.

(3.) DURING the divorce proceedings, matter was referred to Delhi Mediation Centre, Karkardooma Courts, wherein an amicable settlement was arrived at between the parties on 10th April, 2012 in the following terms and conditions: