SACHIN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) By this petition filed under Section 482 of Cr. P.C. the petitioner is seeking quashing of FIR No. 927/2007, registered under Section 498-A/406/34 of IPC at Police Station Saraswati Vihar, Delhi.

(2.) In nutshell, the case of the petitioner is that the marriage of the petitioner was solemnized with respondent No. 2 on 09.02.2007 as per Hindu Rites and Ceremonies at Delhi and from 11.02.2007, respondent No. 2 started living separately. They did not cohabitate with each other since the date of their separation and there is no issue out of his wedlock. On lodging a complaint by respondent No. 2 which was registered as FIR No. 927/2007, the trial began. Even efforts were made by elders and relatives of both the sides to sort out and reconcile the disputes between them but TO no avail.

(3.) At the time of filing an application for seeking anticipatory bail, both the parties agreed to settle their dispute amicably. Accordingly a settlement according to which the petitioner agreed to pay a sum of Rs.4.5 lacs to respondent No. 2 for past, present and future maintenance, permanent alimony, dowry, istridhan articles, etc. A statement to this effect was also recorded before the learned Additional Sessions Judge. The settlement was later on modified on 11.12.2007 and the one time alimony was reduced from 4.5 to 4.25 lacs. Both the parties decided to dissolve their marriage through mutual consent and get the FIR quashed.