MOHD FARMAN & 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.495/2013, under Sections 498-A/406/34 IPC, registered at Police Station- Khajoori Khas, Delhi and the proceedings arising therefrom.

(2.) Mohd. Farman and Sonu, petitioner No.1 and respondent No.2 respectively were married according to Muslim rites and ceremonies on 06.01.2013. No child was born out of the said wedlock. Owing to ideological and temperamental differences the parties to the marriage have been living separately since 02.03.2013. On a complaint filed by the respondent No.2 (wife) against her husband (petitioner No.1) and his family members, the subject FIR was registered.

(3.) Eventually better sense prevailed and the parties decided to settle all their matrimonial disputes with the assistance of Counselling Cell, North East District, Family Courts, Vishwas Nagar, Delhi. The settlement agreement dated 10.11.2015 is annexed to this petition as Annexure A-4.