ARUN Vs. STATE

JUDGEMENT

(1.) The second respondent was married to the first petitioner as per Hindu rites and ceremonies on 16.05.2013. The marriage ran into rough weather, the second respondent raised allegations of she having been subjected to cruelty and deprived of her stridhan. First information report (FIR) no.411/2015 having been registered on 11.06.2015 by police station Karawal Nagar on her complaint involving offences punishable under Sections 498-A/406/34 of Indian Penal Code, 1860 (IPC), the case being directed against her husband (first petitioner), his parents (second and third petitioners), his sister (fourth petitioner), and husband of the said sister (fifth petitioner). On conclusion of the investigation, police filed report under Section 173 of the Code of Criminal Procedure, 1973 (Cr. PC) on which cognizance was taken, the said matter being pending on the file of the Metropolitan Magistrate.

(2.) The parties, however, have entered into an amicable settlement and executed a settlement deed dated 20.02.2018 in the Counselling Cell of Family Court at Karkardooma Courts upon reference by the said court during pending litigation there. In terms of the settlement, the parties have decided to forego the dispute and allegations against each other and also part ways peacefully by seeking divorce by mutual consent, the second respondent having agreed to receive and the first petitioner having agreed to pay to her total amount of Rs.4,25,000/-as full and final settlement in installments.

(3.) The present petition was filed on the basis of the said settlement seeking quashing of the present proceedings in the aforementioned criminal case.