SANJAY Vs. STATE

JUDGEMENT

(1.) The second respondent was married to the first petitioner as per Hindu rites and ceremonies on 27.05.2013. The marriage ran into rough weather and they started living separately since 20.08.2014. The second respondent raised allegations of she having been subjected to cruelty and deprived of her stridhan, first information report (FIR) no. 33/2015 having been registered on 24.01.2015 by police station Civil lines, 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), his father (second petitioner), his brother (third petitioner) and his uncle (fourth petitioner). On conclusion of the investigation, police filed report (charge-sheet) under Section 173 of the Code of Criminal Procedure, 1973 (Cr. PC) on which cognizance was taken, the said matter now pending on the file of the Metropolitan Magistrate.

(2.) The matter was amicably settled and all the claims and disputes were resolved through settlement deed dated 26.07.2017, between the first petitioner and second respondent, before the Ld. Addl. Principal Judge (central) Tis Hazari. It was agreed as per the said settlement deed, that the husband shall pay to the wife a sum of Rs. 3,50,000/- as full and final settlement towards her claim for dowry articles, jewellery, stridhan, maintenance (past, present and future).

(3.) Pursuant to the said settlement, the parties had earlier approached the family court which has granted decree of divorce by mutual consent on 30.07.2018 in HMA Petition no. 877/18.