ZUBAIR ALAM ALIAS SAMEER Vs. STATE

JUDGEMENT

(1.) In this petition filed under Sec. 561-A Cr.P.C., the petitioner has sought quashment of criminal challan No.305/CH titled State V/s Zubair Alam along with charge framed u/s 452/354/323 RPC on 16/1/2016, pending before the court of learned Chief Judicial Magistrate, Jammu on the ground that the complainant/respondent and the accused/petitioner have entered into a compromise.

(2.) Similarly, the petition under Sec. 561-A Cr.P.C. bearing CRMC No.281/2014 has been filed by the petitioners for quashing criminal complaint titled Zuber Alam vs Showet Iqbal and others, pending before the learned Special Mobile Magistrate JMIC, Bhaderwah; and the petition under Sec. 561-A Cr.P.C. bearing CRMC No.385/2014 has been filed by the petitioners for quashing complaint u/s 107/117 Cr.P.C., pending before the Tehsildar Executive Magistrate 1st Class Bhaderwah titled State vs Khalid Gani and others.

(3.) During pendency of these petitions, a written compromise deed has been executed between the parties and the same has been placed on record. This Court vide order dtd. 14/11/2018 directed the Registrar Judicial to record the statements of the parties with regard to compromise deed. It appears that the statement of the complainant in case FIR No.492/2013 dtd. 23/12/2013, registered at Police Station, Domana under Ss. 452/354/323 RPC, a challan of which is pending before the learned CJM, Jammu, has been recorded. The statement of the complainant is reproduced as under: