KULDEEP RAJ Vs. STATE OF J&K

JUDGEMENT

(1.) The present petition has been filed by the petitioner for quashing the order dtd. 7/3/2018 by virtue of which the petitioner has been charge-sheeted in chargesheet arising out of FIR No. 75/2017 for commission of offences under Sec. 354-D RPC registered with Police Station Khour at the instance of respondent No. 2.

(2.) The petitioner had sought quashing of FIR as well as the order dtd. 7/3/2018 on the ground that because of his enmity with the petitioner, the FIR impugned has been lodged by the respondent No. 2 against the petitioner.

(3.) It is stated that during the pendency of the said petition, petitioner No. 1 and respondent No. 2 have entered into compromise, regarding which their statements were recorded before the Registrar Judicial of this Court on 10/4/2023 wherein respondent No. 2 has categorically stated that he has no objections in the event this Court quashes the order dtd. 7/3/2018 whereby the petitioner has been charged for commission of offence under Sec. 354-D RPC.