MOHD. SALEEM Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Inherent jurisdiction of this Court under Sec. 482 Cr.P.C. is being invoked by the petitioner for quashment of charge sheet No. 140/2020 dtd. 20/6/2020 pending trial before the Court of Special Mobile Magistrate, Jammu arising out of FIR No. 130/2020 dtd. 16/5/2020 registered at Police Station, Bahu Fort for offences under Sec. 498 (A), 323 I.P.C.

(2.) The background facts those stem out from the petition are that the marriage between the petitioner and respondent No. 2 came to be solemnized on 12/12/2016 in accordance with the Muslim rites and rituals, however, the relationship between the petitioner and respondent No. 2 became strained, resulting into registration of an FIR No. 130/2020 dtd. 16/5/2020 at Police Station, Bahu Fort, Jammu. A complaint is also stated to have been filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 by respondent No. 2 against the petitioner before the Sub-Registrar, Jammu followed by the proceedings under Sec. 125 Cr.P.C. before the Court of Special Magistrate Passenger Tax and Electricity, Srinagar which came to be transferred sub sequentially to the Court of Sub-Registrar, Jammu.

(3.) It is being stated that during the pendency of the aforesaid cases inter se the petitioner and respondent No. 2, a compromise came to be arrived at and reduced into writing on 12/7/2021 between the petitioner and respondent No. 2 settling their disputes and differences besides dissolving their marriage and further resolving that the cases pending before the Courts of Law would be got settled accordingly.