DIVANSHU SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeks quashing of FIR no. 490/2022 registered on 16/5/2022under Sec. 498A/406/34 IPC at PS Dabri, and all proceedings arising therefrom pursuant to a settlement between the parties.

(2.) Marriage between the parties was solemnized on 4/2/2018 by way of Hindu rites and ceremonies. A son namely, Pratham was born out of the said wedlock. Due to temperamental differences both the parties started living separately since 17/12/2021. Pursuant to which the aforesaid FIR was lodged. The Charge sheet has not been filed.

(3.) During the pendency of the proceedings, both parties entered into a Compromise/Settlement Deed dtd. 1/3/2024 before counselling cell, family courts. As per the settlement, the petitioner agreed to pay a sum of ?9,00,000/- to respondent no. 2 towards full and final settlement of all claims. Their marriage was subsequently dissolved on 19/7/2024 vide HMA Petition No. 2007/2024, and a copy of the Settlement Deed is annexed as Annexure P2.