ANOJ PODDAR & ORS Vs. STATE & ANR

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 227/2014 under Sections 406/498A/34 IPC registered at Police Station- Aman Vihar, Delhi and the proceedings arising therefrom.

(2.) The facts in brief are that the petitioner No.1 (husband) was married to respondent No.2 (wife) according to Hindu rites and customs on 8 th June, 2006 at Delhi. Two minor children namely Saurabh and Mohit have been born out of the said wedlock. Both the sons are in the custody of respondent no. 2(wife). Owing to temperamental and ideological differences between the parties to the marriage, they started living separately since 21st August, 2013. On a complaint instituted by respondent no.2 (wife), the subject FIR was registered against the petitioner no. 1 (husband) and his family members.

(3.) Counsel for the parties state that with the aid and assistance of the Delhi Mediation Centre, Rohini District Courts, Delhi, the parties to the union have arrived at an amicable resolution of their matrimonial dispute culminating into a Settlement Agreement dated 24th April, 2014. The salient terms and conditions of the said Settlement Agreement dated 24th April, 2014 are as follows:-