ABDUL AHAD GANIE Vs. UT OF J&K

JUDGEMENT

(1.) Instant petition has been filed by the petitioners seeking quashment of criminal proceedings arising out of FIR No.83/2014 for offences under Sec. 147, 341 and 323 of RPC registered with Police Station, Tangmarg, that are stated to be pending before the Court of learned Judicial Magistrate 1st Class, Tangmarg.

(2.) As per contents of the FIR, complainant Abdul Ahad Ganie (petitioner No.1 herein., lodged a written report with Police Station Tangmarg, alleging therein that on 29/9/2014, the accused persons (petitioners No.3 to 9 herein., caught hold of him and his old aged and ailing father, whereafter they inflicted injuries upon them. The complainant and his father ran away from the spot in order to save themselves from the assailants/. On the basis of this report, the FIR was registered and investigation was set into motion. After investigation of the case, offences under Ss. 147, 341 and 323 of RPC were found established against the accused persons and the challan was laid before the Court of learned Judicial Magistrate 1st Class, Tangmarg.

(3.) It seems that during pendency of the aforesaid proceedings, the parties i.e., petitioners herein have entered into a compromise on 7/10/2023. They have produced a copy of the compromise deed before this Court. In support of the deed of compromise, the statements of the petitioners have been recorded by the Registrar Judicial wherein they have stated that they have amicably settled their dispute and that they have no grievance against each other.