MOHD ARIF Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 257 of 2015 under Sections 498A/406/34 of the IPC read with Section 4 of the Dowry Prohibition Act at Police Station Welcome Colony, Delhi, based on a settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.

(2.) Apart from the petitioner, respondent no. 3 to 6 are also coaccused. Respondent no. 3 is father of the petitioner-husband, respondent no. 4 is the mother of the petitioner, respondent no. 5 is brother of the petitioner and respondent no. 6 is the sister of the petitioner-husband.

(3.) Learned counsel for the petitioner and respondent No. 2 submit that the parties have settled their disputes before Delhi Mediation Centre at Karkardooma, Delhi on 12.01.2018. As per the settlement, respondent no. 2 has started living with the petitioner at her matrimonial home.