SAURABH SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petitioners seek quashing of FIR No.63/2021 dtd. 12/2/2021, registered at P.S. Seemapur, for commission of offences under Ss. 498A/406/34 IPC and Sec. 4 of Dowry Prohibition Act, 1961, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

(2.) Petitioner No.1 got married to respondent No.2 on 20/2/2015, as per Hindu rites and ceremonies. The parties were blessed with a baby girl in the year 2015.

(3.) However, on account of some temperamental differences, parties started living separately since the year 2020. A complaint was also lodged by respondent No.2, which resulted into registration of abovesaid FIR.