ANITA SHARMA AND ORS Vs. STATE OF J&K

JUDGEMENT

(1.) Through the medium of instant petition filed under Section 561-A of the Code of Criminal Procedure, petitioners seek quashing of FIR No.35/2015 dated 25.06.2015 registered with Police Station Women Cell Jammu, under Section 498-A/109 RPC against the petitioner Nos. 2 & 3; as also quashing of Police Challan No.45/2015 titled State Vs. Deepak Sharma and ors., pending in the Court of learned Sub Judge (Excise Magistrate) Jammu alongwith all proceedings arising out of the said police challan, on account of compromise.

(2.) Pursuant to order dated 07.09.2018, Registrar Judicial of this Court has placed on record the statements of petitioners and their counsel. These statements read as under:-

(3.) Xxx xxx xxx.