AVNIT SINGH Vs. UT J&K

JUDGEMENT

(1.) Inherent jurisdiction under Sec. 482 Cr.P.C (previously Sec. 561-A Cr.P.C) is being invoked by the petitioners for quashment of FIR No. 195/2020 dtd. 20/10/2020 for offences under Ss. 498-A, 504, 506, 34 and 323 IPC, registered with Police Station, Miran Sahib, R.S. Pura, Jammu.

(2.) 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. 2 against the petitioners and consequently, a compromise deed is placed on record of the instant petition.

(3.) In view of the compromise so arrived at between the parties, the petitioners, as also the respondent No. 2 in terms of order dtd. 4/3/2022 were directed to appear before the Registrar Judicial for recording their statements in support of the deed of compromise. The statements of the petitioners, as also the respondent No. 2 have been recorded on 4/3/2022 by the Registrar Judicial. The same are extracted and reproduced hereunder:-