DEEPAK KUMAR Vs. STATE

JUDGEMENT

(1.) The second respondent was married to the first petitioner as per Hindu Rites and Ceremonies on 28.01.2014. 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. 128/2016 having been registered on 08.03.2016 by police station Jaitpur, Delhi 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), her father-in-law (second petitioner), and her mother-in-law (third petitioner).

(2.) The parties were persuaded to enter into a settlement before Mediation Centre, Saket Courts, New Delhi in the context of criminal case (CC No.634366/2016) arising out of the aforementioned FIR on 18.05.2018, where the terms of the settlement have been reduced into writing. Pursuant to the said settlement, the parties had earlier approached the family court which has granted decree of divorce by mutual consent on 17.12.2018 in HMA Petition No.161/2018.

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