ABHISHEK DHAWAN & ORS. Vs. SAMRITI & ANR.

JUDGEMENT

(1.) The present is a petition under Art. 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No.0213 of 2015 under Sections 406/498A Penal Code registered at Police Station - Vivek Vihar.

(2.) The facts in brief are that the petitioner No.1 -husband and respondent No.1/complainant (wife) were married to each other according to Hindu rites and ceremonies on 20.02.2009. However, no child has been born out of the said wedlock. Due to temperamental and ideological differences between the parties to the marriage, they started living separately since August 2013. On a complaint instituted by respondent no.1 (wife), the subject FIR was registered against the petitioner No.1 and his family members.

(3.) Counsel for the parties state that the outstanding matrimonial dispute between the parties to the union has been settled amicably. The salient terms of the amicable settlement as enshrined in the joint statement of the parties to the union, recorded at the time of First Motion under Section 13B of the Hindu Marriage Act before the concerned Family Court, Gurgaon, are as follows: -