VIKAS JANDIAL Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of the present petition filed under Section 482 Cr.P.C., quashment of criminal proceedings pending in the court of Passenger Tax Mobile Magistrate, Jammu arising out of F.I.R. No. 45/2013 registered with Police Station Women Cell, Canal Road, Jammu under Section 498-A/109 RP.C is sought for on the ground that the parties have amicably resolved their disputes pending before different courts and have decided to withdraw their cases by mutual consent.

(2.) Respondent No. 2, Anju Gupta, who is wife of petitioner No. 1 Vikas Jandial and is the complainant in the aforesaid FIR has filed the reply to the petition wherein it is submitted that the compromise deed dated 17th March, 2021 has been filed before the court of learned Additional District Judge (Matrimonial), Jammu for grant of divorce by mutual consent and she is no more interested to proceed with the challan pending before the court of learned Judicial Magistrate, Passenger Tax, Jammu in view of the settlement between the parties. She has no objection if the proceedings initiated against the petitioners are quashed. The affidavit has also been filed in support of the objections. Agreement of Divorce by way of mutual settlement is placed on the record.

(3.) Learned counsel appearing for the private parties have submitted that all the disputes between the parties stand settled by mutual agreement and the civil case also stands settled between the parties. In the light of the aforesaid, the learned Senior Counsel appearing for respondent No. 2 has submitted that he has no objection in case the present petition is allowed.