BRIJ MOHAN Vs. STATE OF J&K

JUDGEMENT

(1.) Petitioners have filed the instant petition under Sec. 561-A Cr.P.C. seeking to quash FIR No.52/2014 registered against them at Police Station, Women Cell, Canal Road, Jammu under Ss. 498-A, 323, 506 and 109 RPC on the complaint of respondent No.4, namely, Renu Bala, i.e., wife of petitioner No.1 herein, namely, Brij Mohan.

(2.) A perusal of the file reveals that filing of above-mentioned FIR against the petitioners is the consequence of matrimonial dispute between petitioner No.1 and respondent No.4.

(3.) During the course of hearing of this petition on 8/3/2021, Mrs. Monika Kohli, learned counsel for petitioners stated at the Bar that petitioner No.1 and respondent No.4 have entered into a compromise.