LALIT CHOUDHARY 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. 0703/2022, dtd. 19/8/2022, registered at P.S Seemapuri under Sec. 498A/406/34 IPC and Sec. 4 of the Dowry Prohibition Act, 1961 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 3/12/2017 as per Sikh rites and ceremonies at Ghaziabad. No child was born out of the said wedlock. It is submitted that due to temperamental differences, the couple started living separately since 27/11/2021. Thereafter, Respondent No.2 filed complaint case bearing No. 726/2022 and also lodged the aforesaid FIR against Petitioner No. 1 and his family members which culminated into criminal case bearing No. 18/2022 titled as State Vs. Lalit Chaudhary.

(3.) During the proceedings, the parties amicably resolved their disputes and executed a Settlement Deed dtd. 19/7/2024. In pursuance of the Settlement, the parties jointly filed a fresh petition for divorce by mutual consent under Sec. 13B(1) of the Hindu Marriage Act, 1955. The learned Family Court-02, Karkardooma Courts, Delhi allowed the mutual divorce petition on 30/11/2024, thereby dissolving the marriage between the Petitioner No.1 and Respondent No.2. It is submitted that all the previous complaints and litigations initiated by the parties have been withdrawn and all conditions of the Settlement Agreement have been fulfilled including the payment of the total settlement amount of Rs.1,50,000.00 (Rupees One Lakh Fifty Thousand) as per the schedule mentioned in the Settlement Deed. The copy of Settlement Deed dtd. 19/7/2024 has been placed on record as Annexure P-2.