TALIB HUSSAIN Vs. UT OF J&K

JUDGEMENT

(1.) Inherent jurisdiction of this Court under Sec. 482 CrPC through the medium of this petition is being invoked by the petitioners seeking quashment of FIR No. 82/2022, registered at Police Station Poonch, against the petitioners for the commission of offences punishable under Ss. 498-A, 109 IPC, on the complaint of respondent No.2.

(2.) The parties are stated to have entered into a compromise and settled their disputes and differences, whereunder the impugned FIR registered 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 petitioner No.2, as also the respondent No. 2 in terms of order dtd. 5/12/2022 were directed to appear before the Registrar Judicial for recording their statements in support of the deed of compromise. The statements of petitioner No.2, as also the respondent No. 2 have been recorded on 5/12/2022 by the Registrar Judicial, wherein the petitioner No.2 namely, Javed Iqbal one of the accused has stated that he has amicably resolved all the disputes and issues with complainant, namely, Fatima Begum-respondent No.2 and have reached the compromise which was recorded on 18/7/2022. He further prayed that the impugned FIR No. 82/2022 registered at Police Station Poonch, against the petitioners for the commission of offences punishable under Ss. 498-A and 109 IPC, be quashed, in view of the compromise reached between the petitioners and respondent No.2. Similarly, respondent No.2/complainant namely Fatima Begum has also stated that she has entered into a compromise with all the petitioners and she has no objection in case the Court quashes the FIR impugned lodged at Police Station Poonch against the petitioners.