PUNEET JAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 0099/2014, dtd. 12/3/2014, registered at P.S New Friends Colony, Delhi under Ss. 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 13/4/1994 as per Hindu rites and customs at Delhi. Two female children were born out of the said wedlock. Due to temperamental differences Petitioner and Respondent No. 2 started living separately since 1/6/2011. As per averments made in the FIR, Respondent No. 2 was subjected to physical and mental harassment on account of dowry demands by the petitioner. Chargesheet has since been filed under Sec. 498A/406 IPC.

(3.) During the course of proceedings, the parties amicably resolved their disputes and executed a Memorandum of Understanding dtd. 4/3/2024. In respect of the aforesaid settlement, Petitioner and Respondent No. 2 have dissolved their marriage by mutual consent. The copy of Memorandum of Understanding dtd. 4/3/2024 has been placed on record as AnnexureP-2 (Colly).