MOHD AKBAR 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. 0281/2020, dtd. 25/7/2020, registered at P.S Narela under Sec. 498A/406 IPC and all proceedings emanating therefrom on the basis of settlement between the parties.

(2.) The marriage between Petitioner No.1 and Respondent No.2 was solemnized on 17/9/2017 as per Muslim rites and ceremonies at Uttar Pradesh. No child was born out of the said wedlock. It is submitted that due to temperamental differences, the couple has been residing separately since March 2019. Thereafter, the Respondent No.2 filed a petition under Sec. 12 of the DV Act, a complaint to the Magistrate under Sec. 156(3) Cr.P.C. read with Sec. 200 Cr.P.C. and also lodged the aforesaid FIR against the Petitioner No. 1 and his family members.

(3.) During the proceedings, the parties have amicably resolved their disputes with the intervention of their families and well-wishers and have executed a Compromise deed dtd. 24/8/2020. In pursuance of the Settlement, it is submitted that the parties have dissolved their marriage by mutual divorce/talaq on 19/4/2025 and the Petitioner No.1 has paid Rs.3,00,000.00 to the Respondent No.2 as full as final settlement of all her dues in terms of Compromise Deed. It is submitted that all the previous complaints and litigations initiated by the parties have been withdrawn and all conditions of the Settlement have been fulfilled. The copy of Compromise deed dtd. 24/8/2020 has been placed on record as Annexure P-2.