SOMESHWAR BHARTI & ORS Vs. STATE & ORS

JUDGEMENT

(1.) The petitioners seek quashing of FIR No. 212 of 2012 under Sections 498A/406/34 of the IPC registered at Police Station Burari, Delhi, based on a settlement. It is contended that the FIR was lodged consequent to a matrimonial discord.

(2.) Learned counsels for the parties submit that the parties have settled their disputes and have amicably dissolved their marriage by mutual consent and decree of divorce dated 23.04.2018 has been passed. It is further submitted on behalf of the parties that parties had entered into a settlement dated 09.11.2017 held at Delhi Mediation Centre, Tis Hazari Courts, Delhi.

(3.) Learned counsel for petitioners points out that the father of petitioner no. 1, late Sh. Gianeshwar Bharti who was also co-accused has since expired.