SUMIT PUJARA & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.508/2014 under Sections 406/498A/34 IPC registered at Police Station - Kirti Nagar, Delhi and the proceedings arising therefrom.

(2.) 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 12.03.2011. Owing to temperamental and ideological differences between the parties to the marriage, they started living separately since 28.07.2013. 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.

(3.) Counsel for the parties state that with the intervention of the family members and relatives the outstanding matrimonial dispute between the parties to the union has been settled amicably by way of a Settlement Deed dated 28.08.2014. The salient terms and conditions of the afore -stated settlement are as follows: -