MOHD. RASHID Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 0085/2018, dtd. 29/5/2018, registered at P.S Chandni Mahal 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 3/2/2008 as per Muslim rites and ceremonies at Delhi. Two children namely Zaid and Zainab were born out of the said wedlock on 11/11/2009 and 25/6/2012 respectively. Thereafter, the Respondent no.2 filed petition 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 have amicably resolved their disputes and executed a Memorandum of Understanding dtd. 15/10/2024. In pursuance of the Settlement, it is submitted that the parties have agreed to live together and that all the previous complaints and litigations initiated by the parties have been withdrawn and all conditions of the Memorandum of Understanding have been fulfilled. The copy of Settlement Agreement dtd. 15/10/2024 has been placed on record as Annexure P-5.