LOVE KUMAR Vs. NCT DELHI & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of FIR No. 231 of 2013 under Sections 498A/406 of the IPC Police Station Aman Vihar, New Delhi, based on a settlement arrived at before the Delhi Mediation Centre, Rohini Courts, Delhi on 28.02.2018.

(2.) Fir emanates out of a matrimonial discord.

(3.) 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 28.02.2018 has been passed. It is further submitted on behalf of the parties that parties had entered into the settlement before the Delhi Mediation Centre, Rohini Courts, New Delhi on 28.02.2018.