ASIF HUSSAIN Vs. STATE OF J & K

JUDGEMENT

(1.) The present petition has been filed for quashing of FIR No. 149/2018 dtd. 5/5/2018 registered by the Police Station, Domana for commission of offences under Ss. 452, 354 and 323 RPC at the instance of respondent No.5.

(2.) Learned counsel for the petitioner submits that during the pendency of the present proceedings, the petitioner and respondent No. 5 have entered into a compromise and in support thereof, he has placed on record the compromise agreement executed between them. The statement of petitioner and respondent No. 5 has also been recorded before the Registrar Judicial of this Court in which respondent No. 5 has particularly stated that she has no objection in the event, this court quashes the impugned FIR.

(3.) Mr. Jamrodh Singh, learned GA submit that the appropriate order may be passed.