PREM KUMAR Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeks quashing of FIR No. 336/2019 U/s 498-A/406/34 IPC P.S. Hauz Khas, and all proceedings arising therefrom pursuant to a settlement between the parties.

(2.) The marriage between Petitioner No.1 and Respondent No.2was solemnized on 25/7/2015 as per Hindu rites and ceremonies at Delhi. Two children out of the wedlock, namely Rudra Solanki aged 5years and Vaayu Solanki aged 1 year. It is submitted that due to temperamental differences, the couple started living separately. Thereafter, Respondent No.2 lodgedthe aforesaid FIR against Petitioner No. 1 and his family members.

(3.) During the pendency of the proceedings, both parties entered into a settlement through the intervention of elders and well-wishers, and subsequently began residing together on 16/3/2023. However, the written settlement agreement is not on record. Nonetheless, Respondent No. 2 has placed her No-Objection Affidavit on record, which is annexed as Annexure C.