PRANIKA GUPTA Vs. STATE OF J & K

JUDGEMENT

(1.) The present petition has been filed by the petitioners under sec. 561-A Cr.P.C (now 482 Cr.P.C) for quashing the FIR bearing No. 157 dtd. 20/7/2018 registered with Police Station, Gandhi Nagar Jammu for commission of offences under sec. 380/109 RPC against the petitioners at the instance of respondent No. 4.

(2.) The present petition has been filed on the ground that the said FIR was lodged because of marital discord between the petitioner No. 1 and the son of the respondent No. 4.

(3.) Ms. Zoya Bhardwaj, Advocate submits that the petitioners and the respondent No. 4 have entered into a compromise regarding which, she has placed on record the certified copy of the judgment dtd. 4/1/2021 passed by the court of Additional District Judge (Matrimonial Cases) Jammu by virtue of which, the marriage between the petitioner No. 1 and the son of the respondent No. 4 stands dissolved by way of decree of divorce with mutual consent.