NARINDER KOUR Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) Through the medium of instant petition filed under Section 561-A Cr.P.C., petitioners seek quashing of proceedings in challan arising out of FIR No.82/2014 under Sections 498-A, 109 RPC registered with Police Station Women Cell, Gandhi Nagar, Jammu, pending disposal in the Court of learned Special Mobile Sub Judge (13th F.C.) Jammu, on the ground of compromise arrived at between the petitioners.

(2.) It is pertinent to mention here that on 25.02.2019, this Court allowed IA No.01/2019 and applicants therein were ordered to be impleaded as petitioners in the main petition.

(3.) Pursuant to the direction dated 25.02.2019 passed in the main petition, Registrar Judicial has recorded the statements of petitioners, who have been identified by their counsel Mr. Azhar Usman Khan. The said statements are placed on record, which read as under:-