SHEIKH ABDUL ROUF Vs. RABIA ALTAF

JUDGEMENT

(1.) Parties to the lis have entered into a compromise with reference to the settlement of all the issues-past, present and future.

(2.) In the instant petition, the petitioners are seeking quashment of FIR bearing No. 91/2015 registered in Police Station Safa Kadal, under Sections 498-A, 413 RPC, lodged on the compliant of the Respondent No.1, namely, Ms Rabia, i.e. the respondent No.1 herein.

(3.) On the previous date of hearing, when asked, Mr. Javed Iqbal, the learned counsel for the petitioners, submitted that mutual settlement between the parties has an effect of compounding the offences with reference to the registration of the case, notwithstanding the other legal infirmities. In that background, the learned counsel for the parties, were directed to ensure appearance of the petitioner No.1, i.e. the husband, and, the Respondent No.1, i.e. the wife, as the main contour of difference and allegations in the FIR are at the behest of the Respondent No.1 (wife) against the petitioner No.1 (husband).