ASHWANI Vs. STATE ( NCT OF DELHI ) & ANR

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No. 196 of 2016 under Sections 498A/354 IPC registered at Police Station Jagat Puri, Delhi, based on a settlement.

(2.) Subject FIR emanates out of matrimonial discord.

(3.) Learned counsel for the petitioners submits that parties have settled their disputes and the settlement dated 02.05.2018 has been executed between the parties.