SUIAB ANSARI Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, seeking quashing of FIR No. 496/2022, dtd. 31/10/2022, registered at P.S Seelampur, Delhi under Sections498A/406/34 IPC and Sec. 4 of Dowry Prohibition Act 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 21/10/2020 according to Muslim rites and ceremonies at Delhi. It is submitted that one male child namely Saibo was born from the said wedlock on 7/11/2021. As per allegations in the FIR, Respondent No. 2 was subjected to mental and physical cruelty, sexual harassment and was instigated to commit suicide. She was thrown out of her matrimonial home by the petitioners. She was deprived of her stridhan. Thereafter, FIR No. 496/2022, dtd. 31/10/2022, was lodged at P.S Seelampur, Delhi under Sec. 498A/406/34 IPC and Sec. 4 of Dowry Prohibition Act. Chargesheet has been filed against the Petitioners under Sec. 498A/406/34 IPC and Sec. 4 of Dowry Prohibition Act.

(3.) During the proceedings, the parties amicably resolved their disputes and executed a Memorandum of Understanding dtd. 26/3/2025. In pursuance of settlement, Respondent No.2 and Petitioner No. 1 have started residing together along with their child. The copy of Memorandum of Understanding dtd. 26/3/2025 has been placed on record as Annexure A.