GHULAM NABI WANI Vs. STATE OF J&K

JUDGEMENT

(1.) On the previous date of hearing the learned counsel for the parties stated that the parties have arrived at a compromise and the Registrar Judicial of this Court was directed to record the statements of respondent No. 2 and petitioner No. 4.

(2.) In their statements, respondent No. 2 and petitioner No. 4 have stated that they have solemnized marriage on 12/8/2018 as per Muslim rites and customs in view of the non-compatibility and temperamental differences they executed a Divorce Deed on 13/9/2018. It is stated that since the execution of the divorce the respondent No. 2 is living with her parents. It is further stated that after divorce, the respondent No. 2 lodged FIR No. 39/2018 dtd. 20/9/2018 with the Police Station Chatroo, District Kishtwar under Sec. 498-A, 504, 506, 382, 323 and 109 RPC against the petitioner and his family members, however, on 25/10/2020 the respondent No. 2 and her family members entered into compromise with the petitioner No. 4 and his family members through Islamic Markazi Majlis Shoura, Zila Kishtwar, whereby they have settled their disputes. It is further stated that the respondent No. 2 has no objection in case this Court quashes the FIR No. 39/2018.

(3.) In view of the settlement arrived at between the parties the present petition is, accordingly, disposed of by providing that the FIR No. 39/2018 dtd. 20/9/2018 under Sec. 498A, 504, 506, 382, 323 and 109 RPC registered with the Police Station Chatroo, District Kishtwar is set aside.