SANJEEV KUMAR Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 0661/2022, dtd. 27/9/2022, registered at P.S Palam Village under Sec. 498A/406/34 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 27/11/2015 as per Hindu rites and ceremonies at Delhi. One daughter namely Anshika was born on 19/11/2016 out of the said wedlock. It is submitted that due to temperamental differences, the couple started living separately since 24/12/2020. Thereafter, Respondent No.2 filed a complaint under Sec. 12 of the DV Act and also lodged the aforesaid FIR against Petitioner No. 1 and his family members.

(3.) During the proceedings, the parties were referred to mediation where they amicably resolved their disputes and executed a Settlement dtd. 26/2/2022. In pursuance of the Settlement, the parties have mutually agreed to live together in the matrimonial home. It is submitted that all the previous complaints and litigations initiated by the parties has been withdrawn and all conditions of the Settlement have been fulfilled. The copy of Settlement dtd. 26/2/2022 has been placed on record as Annexure B.