BHAVNEET SINGH BHATIA Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioners have filed the present petition under Section 561-A Cr.P.C. seeking quashment of criminal challan No. 13/2018 pending before the court of learned 1st Additional Munsiff (Forest Magistrate), Jammu arising out of FIR No. 5/2018 registered with Police Station, Women Cell, Jammu in offences under Section 498-A/109 RPC on the ground that the same is abuse of process of law.

(2.) Private Respondent No. 3, Karminder Kour, Wife of petitioner No. 1, Bhavneet Singh Bhatia has appeared in the case through her counsel. During the pendency of the petition, it was submitted on behalf of learned counsel for the parties that the parties have entered into settlement. In the light of the aforesaid statement, the parties were directed to place on record terms of settlement in writing and also record their statements before the Registrar Judicial.

(3.) The parties have placed on record the Memorandum of Understanding/Settlement Deed between petitioner No. 1 and respondent No. 3. The parties in their respective statements before Registrar Judicial, Jammu Wing have stated of the Memorandum of Understanding/Settlement Deed executed on 01.03.2021 and respondent No. 3 also having stated that she has no objection in case the court quashes the FIR and the challan in question.