ABHISHEK SHARMA & 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 (Cr.P.C.) seeking quashing of FIR No.161/2015, under Sections 498A/406/34 IPC, registered at Police Station- Geeta Colony, Delhi and the proceedings arising therefrom.

(2.) The facts in brief are that on 23.10.2015 the petitioner No.1 married respondent No.2 according to Hindu rites and ceremonies in Delhi. One female child, namely, baby Sonakshi was born out of the said wedlock on 09.12.2013 who is in the care and custody of petitioner No.1 (husband) and the respondent No.2 (wife). Due to ideological differences and misunderstandings the respondent No.2 (wife) filed a complaint which has fructified into the subject FIR. The petitioner No.1 (husband) and the respondent No.2 (wife) were referred to the Mediation Centre, Karkardoma Courts, Delhi, Delhi by the Sessions Court. With the aid and assistance of the Mediation Centre, the parties have arrived at an amicable resolution of their matrimonial dispute, inter alia, on the following terms and conditions:-

(3.) Petitioner No.1 Abhishek Sharma (husband) and respondent No.2 Dimple Bhatia alias Bhoomika Sharma (wife) who are present in person in Court today and have been identified by their respective counsel. The respondent No.2 (wife) states in view of the settlement dated 07.08.2015 arrived at between the parties she is living together with the petitioner No.1 (husband) since 08.11.2015 and is no longer keen to proceed with the subject FIR and the proceedings arising therefrom.