FUTURE CHOICE Vs. KARAN NAGPAL

JUDGEMENT

(1.) Through the medium of instant petition filed under Sec. 561-A Cr.P.C., petitioner seeks quashing of criminal complaint titled 'Karan Nagpal Vs. M/s Future Choice' under Ss. 405, 406, 420 and 506 RPC filed by the respondent against petitioner, pending before learned Sub Registrar Jammu; and quashing of order dtd. 14/11/2018 passed by learned Sub Registrar Jammu by virtue of which cognizance has been taken against the petitioner, on the ground of compromise arrived at between petitioner and respondent.

(2.) It is pertinent to mention here that on 27/2/2019, this Court has directed Registrar Judicial to record the statements of the parties and their counsel in order to authenticate the compromise deed.

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