SUKHMEET SINGH Vs. UT OF J&K

JUDGEMENT

(1.) The instant petition under Sec. 482 Cr.P.C. has been filed by the petitioner for quashing challan titled, "State vs. Sukhmeet Singh" for commission of offence under Sec. 498-A RPC, pending before the learned Munsiff JMIC, Jammu on the ground that the contesting parties have arrived at a compromise amicably.

(2.) It appears that due to marital discord, respondent No. 2-wife has filed the FIR No. 43/2015 dtd. 3/8/2015 for commission of offence under Ss. 498-A RPC against the petitioner-husband with the Police Station, Women Cell, Jammu, which has culminated into the impugned challan. The petitioner has placed on record copy of the judgment passed by the Court in petition under Sec. 13(B) of Hindu Marriage Act, whereby the marriage of the petitioner and respondent No. 2, has been dissolved by mutual consent.

(3.) This Court vide order dtd. 12/4/2023 directed the parties to record their statements before the Registrar Judicial. Accordingly, their statements were recorded before the Registrar Judicial on 13/4/2023, wherein they have stated that they have resolved all the disputes and issues with each other amicably. The respondent No. 2 has stated that she has no objection in case challan titled, State vs. Sukhmit Singh, arising out of FIR No. 43/2015 dtd. 3/8/2015, for commission of offence under Sec. 498-A RPC , pending before the learned Munsiff JMIC, Jammu is quashed.