AKSHAT BHARDWAJ Vs. STATE OF DELHI

JUDGEMENT

(1.) The second respondent was married to the first petitioner as per Hindu rites and ceremonies on 15.12.2015. The marriage ran into rough weather, the second respondent raising allegations of she having been subjected to cruelty and deprived of her stridhan, first information report (FIR) no.54/2017 having been registered on 10.02.2017 by police station Mandawali Fazalpur 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 father (second petitioner) and his mother (third petitioner). The matter is presently under investigation and chargesheet is yet to be filed.

(2.) The parties were persuaded by their well-wishers to enter into an amicable settlement and have executed compromise deed dated 10.07.2019. The present petition has been filed for quashing of the proceeding arising out of the aforementioned FIR on that basis.

(3.) The second respondent has entered appearance and pursuant to the directions in the last order has submitted her affidavit sworn on 01.08.2019, with which copies of her passport and election voter I-card have been submitted as proof of identity. By the said affidavit, the second respondent has confirmed the settlement in terms of which she has moved back to live in the society of the first petitioner as his wife, both sides having agreed to burry their differences. Mr. Anoop Ralhan, father of the second respondent, who is present with her, on being asked, explained that the second respondent has difficulty in expressing herself clearly by spoken word, similar being the condition of the first petitioner who has difficulty in hearing as well. The first petitioner is accompanied not only by his advocate but also his father Mr. B.K. Bhardwaj. The father of the first petitioner, as also the father of the second respondent, confirm that the parties have agreed to the settlement voluntarily and are now living happily together. The father of the second respondent also confirms that she does not need any legal aid or advice, she with assistance of the family, which is well educated, having understood the terms on the basis of which the present prayer for quashing of the criminal case has been made. The copies of the driving licences of the father of each party have been taken on record as proof of their respective identity.