YASH PAUL Vs. STATE

JUDGEMENT

(1.) Through the medium of instant petition filed under Sec. 561-A Cr.P.C., petitioners seek quashing of FIR No.373 of 2018 under Ss. 380 and 454 RPC of Police Station Udhampur registered against them, on the ground of compromise arrived at between the parties.

(2.) It is pertinent to mention here that on 13/2/2019, this Court had directed the parties along with their learned counsel to appear before Registrar Judicial of this Court for recording their statements in order to authenticate the compromise deed.

(3.) Pursuant to the aforesaid direction, Registrar Judicial has recorded the statements of the parties and that of their counsel. The said statements are placed on record, which read as under:-