ROHIT JAKHWAL Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeks quashing of FIR NO. 431/2019 Under Ss. 498-A/406/34 of the Indian Penal Code registered at , 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 11/5/2015 as per Hindu rites and ceremonies at Ghaziabad, UP. One daughter was born out of the said wedlock. It is submitted that due to temperamental differences, both the parties started living separately since 7/8/2017. Pursuant to which on 15/12/2019, the aforesaid FIR was registered against the petitioners.

(3.) During the pendency of the proceedings, the parties amicably resolved their disputes vide compromise/MOU dtd. 11/1/2025. As per the settlement the petitioner no. 1 agreed to pay a sum of Rs.34,70,000.00 to respondent no. 2 and her daughter, Maanika as full and final settlement amount with respect to respondent no. 2 and her daughter which includes all their claims, maintenance, permanent alimony, rights on movable and immovable assets, stridhan, articles, etc. It has been submitted that out of the said amount, Rs.20,70,000.00 has already been paid to respondent no. 2. It is submitted that the balance amount of Rs.14.00 lacs shall be paid in instalments of Rs.1.00 lac every year for the next 14 years in the name of the child for which respondent no. 2 has provided account details to the petitioner today in Court. It is further stated that in terms of the settlement, the parties have obtained divorce by mutual settlement. The MOU/Compromise deed has been placed on record as Annexure P3.