VIKRAM SODHI Vs. STATE OF J&K AND ANOTHER

JUDGEMENT

(1.) Through the medium of instant petition filed under Section 561-A of the Code of Criminal Procedure, petitioner seeks quashing of Challan/Charge Sheet No.11/Session, titled State Vs. Vikram Sodhi under Section 452/307/109 RPC & 4/25 Arms Act pending before the Court of learned Sessions Judge, Jammu, presented pursuant to FIR No.146/2016 of Police Station Domana, Jammu, on account of compromise.

(2.) Pursuant to order dated 04.12.2018, Registrar Judicial of this Court has placed on record the statements of the petitioner, respondent No.2 and their respective Advocates. These statements read as under:- Statement of Vikram Sodhi (petitioner no.1), Age : 35 years ; S/o Sh.Thoru Ram R/o Near Government Middle School, PouniChak, Jammu on oath today i.e.04.12.2018.

(3.) Learned counsel for the petitioner has placed on record certified copy of the judgment dated 03.12.2018 passed by Additional District Judge (Matrimonial Cases) Jammu by virtue of which the mutual divorce has been granted, as also original compromise deed dated 31.08.2018 arrived at between the parties.