SAGAR GAMBHIR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 0419/2016, dtd. 9/9/2016, registered at P.S Bharat Nagar under Sec. 498A/406/34 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) The marriage between Petitioner and Respondent No.2 was solemnized on 1/1/2014 as per Hindu rites and ceremonies at Delhi. A girl child was born on 24/5/2020 out of the said wedlock. Respondent No.2 lodged the aforesaid FIR against Petitioner. The charge sheet was filed under Sec. 498A/406 IPC.

(3.) It is submitted that during the proceedings, the parties amicably resolved their disputes and executed a Compromise/Settlement Deed dtd. 31/3/2025, and are residing together amicably in matrimonial home. The copy of Compromise/Settlement Deed dtd. 31/3/2025 has been placed on record as Annexure P-3.