PARSHOTAM LAL 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 Police Challan bearing No.323/2016 dtd. 11/12/2016 arising out of FIR No.348/2016 of police station Domana, Jammu, for offences under Ss. 498-A, 323, 342 and 109 RPC filed by the respondent against petitioner Nos.1 to 4, pending in the Court of learned Sub Judge (City Magistrate) Jammu as Criminal File No.156/Challan along-with all proceedings arising out of the said police challan, on the ground of compromise arrived at between petitioner Nos.1 to 4 and petitioner No.5.

(2.) It is pertinent to mention here that on 11/2/2019 this Court after considering the fact of petitioner Nos.1 and 5 are living together as husband and wife and they have also annexed compromise deed with the instant petition, had directed the Registrar Judicial of this Court to record the statements of the petitioners 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:-