PARVEEN Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner No. 1, who had initially lodged the FIR bearing No. 3/2020 under sec. 451/34/354/323 IPC against the petitioner Nos. 2 to 6, has joined the petitioner Nos. 2 to 6, who figure as accused in the FIR lodged by the petitioner No. 1, for quashing the said FIR on the ground that the parties have settled the dispute. In support thereof, the petitioners have placed on record the compromise deed dtd. 13/4/2021.

(2.) A perusal of the compromise deed reveals that petitioner No. 1 has stated in the said compromise deed that she will have no objection if the proceedings arising out of the above mentioned FIR are quashed by this Court.

(3.) The petitioners are present in the Court and are identified by their counsel, Mr. N. D. Qazi, Advocate. Petitioner No. 1, who is present in the court submits that she has entered into a compromise with the other petitioners and she has no objection, if the aforesaid FIR is quashed.