VIKRAM SABHARWAL Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioner has invoked the inherent jurisdiction of this Court under Section 561-A of Code of Criminal Procedure for quashing the FIR No.135/2013 dated 28.07.2013 under Sections 419, 420, 465, 468, 471 RPC, registered with Police Station, Nowabad Jammu.

(2.) The facts as revealed from the petition are that due to some matrimonial dispute between sister of the petitioner and respondent No.3 herein, respondent No. 3 has got an FIR No. 135/2013 registered with the respondent No. 2.

(3.) Today when the case was taken up, complainant/respondent No. 3, namely, Mr. Surinder Kumar Wahi and the accused/petitioner, namely, Mr. Vikram Sabharwal who are present in person submit that they have arrived at an amicable settlement. Mr. Surinder Kumar Wahi/complainant further submits that he wants to withdraw the complaint and has no objection if the FIR No. 135/2013 dated 28.07.2013 is quashed.