MOHAN LAL Vs. STATE OF NOT DELHI

JUDGEMENT

(1.) This is a petition under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR No. 0341/2022, dtd. 17/9/2022, registered at P.S Karawal Nagar under Sec. 498A/406/34 IPC and Sec. 4 of the Dowry prohibition Act, 1961 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 29/1/2020 as per Hindu rites and ceremonies at Delhi. No child was born out of the said wedlock. It is submitted that due to temperamental differences, the couple has been living separately since November 2021. Thereafter, the Respondent No.2 filed the following cases against the petitioners.

(3.) During the proceedings, the parties have amicably resolved their disputes and executed a Compromise/Settlement Deed dtd. 5/8/2024. In pursuance of the Settlement, the parties jointly filed a fresh petition for divorce by mutual consent under Sec. 13B(1) of the Hindu Marriage Act, 1955. The learned Family Court, Dwarka Courts allowed the mutual divorce petition on 14/2/2024, thereby dissolving the marriage between the Petitioner No.1 and Respondent No.2. It is submitted that all the previous complaints and litigations initiated by the parties have been withdrawn and all conditions of the Settlement Agreement including the payment of the total settlement amount of Rs.5,00,000.00 (Rupees five lacs) to the Respondent No.2 have been fulfilled as per the schedule mentioned in the Settlement Deed. The copy of Compromise/Settlement Deed dtd. 5/8/2024 has been placed on record as Annexure P-4.