VINOD KUMAR Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of instant petition filed under Sec. 561-A Cr.P.C., petitioners seek quashing of FIR No.45/2018 dtd. 5/2/2018 registered at Police Station Kathua under Sec. 498- A RPC against them, on the ground of compromise arrived at between petitioner No.1 and respondent No.2.

(2.) It is pertinent to mention here that on 1/3/2019 this Court while allowing IA No.02/2019 and taking the compromise deed on record, parties alongwith their counsel were directed to appear before Registrar Judicial of this Court for recording their statements with regard to authenticity of compromise deed.

(3.) Pursuant to the aforesaid direction, Registrar Judicial has recorded the statements of petitioner Nos.1 to 3, 5 and 6 and respondent No.2, who have been identified by Ms Deepali Arora, Advocate and Mr. Ravinder Kumar Choudhary, Senior Assistant in Judicial Department. However, statement of petitioner No.4 could not be recorded because he is serving in Navy and could not come as stated by other petitioners. The said statements are placed on record, which read as under:-