AMIT GUPTA Vs. STATE OF J & K

JUDGEMENT

(1.) Through the medium of instant petition filed under Sec. 561-A Cr.P.C., petitioners seek quashing of challan No.171/2011 arising out of FIR No.129/2011 dtd. 30/4/2011 registered at Police Station Domana, Jammu under Sec. 498-A, 323 and 109 RPC against them, on the ground of compromise arrived at between petitioners and respondent No.2.

(2.) It is pertinent to mention here that on 3/4/2019 this Court had directed learned counsel to produce the parties before Registrar Judicial for recording their statements in order to authenticate the compromise deed.

(3.) Pursuant to the aforesaid direction, Registrar Judicial has recorded the statements of petitioners and respondent No.2, who have been identified by their respective counsel. The said statements are placed on record, which read as under:-