SHAID NADEEM Vs. STATE OF J & K

JUDGEMENT

(1.) The present petitions have been filed by the petitioners under section 561-A Cr.P.C (now 482 Cr.P.C) for quashing the FIR bearing No. 43/2017 dated 10.02.2017 registered with Police Station, Kathua against the petitioners for commission of offence under section 498-A RPC at the behest of respondent No. 2.

(2.) During the pendency of the present petitions, the complainant- respondent No. 2 has entered into a compromise with her husband whereby marriage stands dissolved and the said factum has been narrated in the compromise agreement dated 06.02.2021. It is stated in the compromise mentioned above that the complainant shall not prosecute the FIR bearing No. 43/2017 registered with Police Station, Kathua.

(3.) Mr. Meharban Singh, learned counsel appearing for respondent No. 2 has also admitted that the contesting parties have settled the dispute amicably and he has instructions to admit the fact of compromise arrived at between the parties before this Court. His statement is taken on record.