BODH RAJ KUNDAL Vs. STATE OF J&K

JUDGEMENT

(1.) The present petition under sec. 482 Cr. P.C. has been filed by the petitioner for quashing FIR No. 114/2017 dtd. 31/8/2017 for commission of offence under sec. 354 RPC registered with the Police Station, Bakshi Nagar Jammu at the instance of respondent No. 2.

(2.) It is stated that during the pendency of the petition, the petitioner and respondent No. 2/complainant have resolved the dispute between them amicably. Therefore, it is prayed that the instant FIR and all consequential proceedings emanating therefrom be quashed.

(3.) This Court vide order dtd. 11/4/2023 directed the parties to record their statements before the Registrar Judicial. The statements of petitioner and respondent No. 2 were recorded on the same day, wherein they have stated that they have amicably resolved all disputes and issues against each other. The respondent No. 2/complainant in her statement has categorically stated that she has no objection in case this Court quashes FIR No. 114/2017 dtd. 31/8/2017 for commission of offence under Sec. 354 RPC registered with the Police Station, Bakshi Nagar, Jammu.