WARYAM CHAND THAPA Vs. STATE OF J&K

JUDGEMENT

(1.) Inherent jurisdiction under Sec. 482 Cr.P.C (previously Sec. 561-A Cr.P.C) is being invoked by the petitioner for quashment of FIR No. 0086/2019 dtd. 12/6/2019, registered with Police Station, Bishnah.

(2.) Record reveals that during the pendency of the instant petition, respondent No. 3 herein came to be impleaded as party respondent on 16/12/2021 upon laying a motion.

(3.) The parties are stated to have entered into a compromise and settled their disputes and differences, whereunder the impugned FIR had got registered at the instance of respondent No. 3 against the petitioner and consequently, a compromise deed is placed on record of the instant petition.