RAGHUVIR AGNIHOTRI Vs. STATE OF JAMMU & KASHMIR

JUDGEMENT

(1.) Through the medium of instant petition filed under Sec. 561-A Cr.P.C., petitioners seek quashing of the FIR No.32/2017 dtd. 23/9/2017 u/s 498-A/109 RPC of Police Station, Women Cell, Gandhi Nagar, Jammu. Petitioners also seek quashing of Challan/Final Report arising out of aforesaid FIR, pending before Judicial Magistrate 1st Class (Sub-Judge), Jammu in case titled State Vs. Raghuvir Agnihotri and others, on the ground of compromise arrived at between petitioner No.1 and respondent No.2.

(2.) It is pertinent to mention here that on 13/2/2019, at the statement of learned counsel for the petitioners that the parties have entered into amicable settlement, this Court had directed the Registrar Judicial of this Court to record the statements of the parties and their counsel with regard to authenticity of compromise deed.

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