MUKESH AND ORS. Vs. THE STATE AND ORS.

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 182/2013 under Ss. 406/498A/34 IPC registered at Police Station - Shalimar Bagh, Delhi and the proceedings arising therefrom. The facts in brief are that the petitioner No. 1 (husband) and respondent No. 2/complainant (wife) were married to each other according to Hindu rites and customs on 25th April, 2012. Owing to temperamental and ideological differences between the parties to the marriage, they started living separately since 28th September, 2012. No child has been born out of the said wedlock. On a complaint instituted by respondent No. 2 (wife), the subject FIR was registered against the petitioner No. 1 (husband) and his family members.

(2.) Counsel for the parties state that the outstanding matrimonial dispute between the parties to the union has been settled amicably before the Delhi Mediation Centre, Rohini District Courts, Delhi by way of a Settlement Agreement dated 19th October, 2013. The salient terms and conditions of the afore -stated settlement are as follows: - -

(3.) In a nutshell, it has been agreed by and between the parties to the union that respondent No. 2 (wife) shall be paid a sum of Rs. 3 lakhs towards all her claims vis   -vis permanent alimony, stridhan, dowry articles, maintenance past, present and future etc. against the petitioners.