FAYAZ AHMAD WAR Vs. UT OF J&K

JUDGEMENT

(1.) Instant petition has been filed by the petitioner seeking quashment for FIR No.238/2013 for offences under Sec. 498A, 506, 354 RPC registered at Police Station, Saddar Srinagar, and the consequent criminal proceedings pending before the Court of Judicial Magistrate 1st Class (City Judge), Srinagar.

(2.) The case set up by the petitioners that he was married to respondent No.2 as per Muslim Personal Law in the month of October, 2011 and out of said wedlock, two female issues were born.

(3.) It seems that during the pendency of all these proceedings, a compromise was arrived at between the parties and, accordingly, a compromise deed dated 17th day of September, 2021, was executed by the parties which has been placed on record and annexed as Annexure-II to the petition. It is contended that the petitioner and respondent No.2 along with their children are residing peacefully and happily with each other and after compromise second female child was born and all the litigations pending against each other were settled down.