LAWS(DLH)-2025-5-18

JAI SHUKLA Vs. STATE OF NCT OF DELHI

Decided On May 02, 2025
Jai Shukla Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing ofFIR No. 0363/2022, dtd. 5/7/2022, registered at P.S Mohan Garden 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.2was solemnized on 28/11/2019 as per Hindu rites and ceremonies at Delhi. No child was born out of the wedlock. It is submitted that due to temperamental differences, the couple started living separately since 15/3/2022. Thereafter, Respondent No.2 lodged the aforesaid FIR against Petitioner No. 1 and his relatives. The chargesheet has been filed.

(3.) During the pendency of the proceedings, both parties entered into a settlement agreement dtd. 21/12/2024, whereby the petitioner and respondent no. 2 amicably resolved all disputes, agreed to pursue mutual divorce, and to withdraw all pending cases. The petitioner undertook to return the stridhan and pay Rs.15,50,000.00 in five installments.