SURAJ Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No.1106/2014, under Sections 498A/406/34 IPC and Sections 3/4 Dowry Prohibition Act, Police Station Mangol Puri, based on a settlement.

(2.) Petitioner is the husband of the respondent No. Subject FIR was lodged consequent to a matrimonial discord.

(3.) Learned counsel for the petitioner submits that parties have resolved their disputes and a Settlement Agreement dated 20.07.2018 has been executed between the parties. They are amicably residing together as husband and wife since May, 2018.