UMAKANT Vs. STATE

JUDGEMENT

(1.) The second respondent was married to the first petitioner as per Hindu Rites and Ceremonies on 18.04.2008. 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. 107/2014 having been registered on 19.02.2014 by police station Nangloi, on her complaint involving offences punishable under Sections 498A, 406, 34 of Indian Penal Code, 1860 (IPC), the case being directed against her husband (first petitioner), his brothers (second and third petitioners), his mother (fourth petitioner), wife of his brother (fifth petitioner), his sister (sixth petitioner), and sister s husband (seventh petitioner).

(2.) The parties were persuaded to enter into a settlement in the court of Metropolitan Magistrate in the context of criminal case (No.5551315/2016) arising out of the aforementioned FIR on 06.09.2017, their joint statement having been recorded. In pursuance of the said settlement, the parties had earlier approached the family court which has granted decree of divorce by mutual consent on 20.02.2019 in HMA Petition No.1322/2019.

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