LAKHBIR KOUR AND OTHERS 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 proceedings in challan arising out of FIR No.05/2011 u/s 498-A, 323, 34 RPC of Police Station Arnia, Jammu, pending disposal before the Court of learned Judicial Magistrate Ist Class R. S. Pura, Jammu, to the extent of petitioners only, on account of compromise.

(2.) Pursuant to order dated 04.12.2018, Registrar Judicial of this Court has placed on record the statements of petitioners and their counsel. These statements read as under:-

(3.) Learned counsel for the petitioners has placed on record photo-copy of the compromise deed executed between the parties on 16.05.2018, wherein it is agreed by petitioner No.1 that she does not wish to press the complaint filed under Section 498-A RPC against petitioner No.2, which is pending before the Court of Judicial Magistrate 1st Class R. S. Pura Jammu and she has no objection if the said case is disposed of as such. Petitioner No.1 also undertakes to live peacefully with her husband i.e. petitioner No.2 and to serve to the best of her capacity as a good house wife. In the compromise deed, Petitioner No.2 undertakes to serve and maintain petitioner No.1 as his wife to the best of his capacity and shall not extend any domestic cruelty upon her in future.