R.K.Gauba, J. - (1.) The second respondent was married to the first petitioner as per Hindu rites and ceremonies on 14.12.2014. On 02.03.2016, she lodged first information report (FIR) no.130/2016 with police station Dwarka North, alleging offences punishable under Section 498A, 406, of Indian Penal Code, 1860 (IPC) against her husband (first petitioner), his father (second petitioner) and his sisters (third and fourth petitioners). 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 being pending on the file of the Metropolitan Magistrate.
(2.) The parties entered into a settlement before the Counselling Cell of Family Court, South-West District, Dwarka Courts, Delhi on 04.06.2016, in terms of which they were to approach, as per the timelines indicated, the appropriate forum for obtaining a decree of divorce, they also having agreed inter alia for the criminal case arising out of the aforementioned FIR to be sought to be quashed.
(3.) The petition, thus, has been moved before this court invoking Article 227 of the Constitution of India and Section 482 Cr. PC seeking quashing of the FIR no.130/2016 under Sections 406, 498A IPC of Police Station Dwarka North.;