PAWAN KUMAR Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) At the instance of petitioner No. 5, FIR bearing No. 0104 of 2023 dtd. 25/4/2023 for offences under Sec. 366, 354-D, 341, 323, 506/34 IPC was registered with Police Station, Rhembal, Udhampur. It is alleged that the petitioner Nos. 1 to 4 abducted petitioner No. 5 and also was forced to solemnize marriage with petitioner No. 1.

(2.) The quashing of FIR impugned is sought on the ground that petitioner Nos. 1 to 4 and petitioner No. 5 have entered into a compromise and a mutual divorce deed has been executed between them.

(3.) The parties were directed to get their statements recorded before the Registrar Judicial of this Court. The statement of petitioner No. 5 has been recorded in which she stated that she and petitioner No. 1 have decided to dissolve their marriage by mutual consent under the Hindu Marriage Act and she does not want to continue with the impugned FIR. Statements of petitioner Nos. 1 to 4 have also been recorded.