MANOHAR LAL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Petitioners have filed the instant petition under Sec. 482 of the Code of Criminal Procedure seeking to quash the criminal challan pending adjudication before the Court of learned Special Mobile Magistrate, Passenger Tax, Jammu, arising out of FIR No.190 of 2019 dtd. 7/5/2019 registered against the petitioners at Police Station Domana, Jammu under Sec. 379/447/427 RPC.

(2.) Today, when the case was taken up for hearing, learned counsel appearing for the parties stated at the Bar that the parties to this petition have amicably arrived at out of court settlement and, accordingly, compromise agreement to this effect came to be executed between them on 20/3/2021 registered by the Notary Public, Jammu City.

(3.) As such, as per the terms and conditions of the compromise deed, Registrar (Judicial) was directed to record the statements of the parties. Accordingly, statements of petitioners 1, 2, 3, 4 and respondent No.4 were recorded before the Registrar (Judicial) and all of them have admitted the contents of the agreement dtd. 20/3/2021 registered before the Notary Public, Jammu on the same date. For identification purposes, petitioners 1 to 4 and respondent No.4 produced their Aadhar Cards, photocopies whereof have been taken on record.