AJAY KUMAR Vs. UT OF J & K

JUDGEMENT

(1.) Inherent jurisdiction of this Court under Sec. 482 CrPC is being invoked by the petitioner for quashment of challan titled "State of J&K vs Ajay Kumar" pending before the Court of learned Judicial Magistrate (Munsiff), Basohli, arising out of FIR No. 39/2019 registered at Police Station Basohli District Kathua, against the petitioner for the commission of offences punishable under Ss. 354, 506 RPC.

(2.) The parties are stated to have entered into a compromise and settled their disputes and differences, whereunder the impugned FIR had been got registered at the instance of respondent No.2 against the petitioner 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 petitioner, as also the respondent No. 2 in terms of order dtd. 10/5/2022 were directed to appear before the Registrar Judicial for recording their statements in support of the deed of compromise. Their statements have been recorded on 18/5/2022, wherein the petitioner, namely, Ajay Kumar @ Ajay Singh has stated that he has amicably resolved all the disputes and issues with complainant Kajal Devi-respondent No.2 and have reached the compromise which was recorded on 15/1/2022. He further prayed that the Challan No. 31/2019 titled State vs Ajay Kumar @ Ajay Singh, pending before the trial Court, arising out of FIR No. 39/2019 registered at Police Station Basohli against him for the commission of offences punishable under Sec. 354, 506 RPC be quashed, in view of the compromise reached between the petitioner and respondent No.2. Similarly, respondent No.2/complainant, namely, Kajal Devi has also stated that she has entered into a compromise with the petitioner/accused in the case and she does not wish to prosecute her case against him any further and submitted that she has no objection in case Challan No. 31/2019 titled State vs Ajay Kumar @ Ajay Singh, pending before the trial Court, arising out of FIR No. 39/2019 registered at Police Station Basohli against the petitioner for the commission of offences punishable under Sec. 354, 506 RPC as well as the impugned FIR is quashed.