ARUN MOHINDER TRIPATHI Vs. UT OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioner for quashing the FIR No. 0055/2018 dtd. 6/3/2018, registered with Police Station, Gandhi Nagar, Jammu against the petitioner for commission of offences under Sec. 379 RPC on the ground that the petitioner and respondent No. 2 have entered into compromise and the compromise deed dtd. 19/10/2020 has been executed between the parties. From the perusal of the compromise deed, it is evident that it has been stated by the respondent No. 2 that he has come to know that the petitioner is innocent and is not involved in commission of the offences and by virtue of the said agreement, the parties have settled the dispute amicably without any undue pressure or influence from any quarter. A perusal of the FIR in question reveals that name of none of the accused has been mentioned in the said FIR.

(2.) Both the contesting parties are present in the Court today.

(3.) The respondent No. 2, namely, Mohd. Sadiq, who is present in the Court today is identified by his counsel, Mr. Munish Kumar Sharma, Advocate. He has stated in the open Court that he does not want to continue with the litigation and has no objection, if the FIR in question is quashed.