PREMO DEVI Vs. STATE OF J & K

JUDGEMENT

(1.) Vide order dated 13.11.2019, Registrar Judicial of this Court was directed to record the statements of petitioner and respondent No. 2. Accordingly, on 14.11.2019 petitioner and respondent No. 2 appeared before the Registrar Judicial and their statements were recorded. Copies of the statements recorded by the Registrar Judicial are attached with the case file.

(2.) Petitioner has invoked the inherent jurisdiction of this Court under Section 561-A of Code of Criminal Procedure to quash the FIR No. 29/2016 dated 25.07.2016 registered with Police Station, Budhal for the commission of offences punishable under Sections 420/467/468/471 RPC.

(3.) Petitioner and respondent No. 2, present in person in Court, have been identified by their counsels Ms. Manpreet Kour, Advocate and Mr. Imran Ahmed Rather, Advocate, respectively and their signatures are also taken on the margin of the order sheet. They stated that this petition can be disposed of as the petitioner and respondent No.2 have already settled the dispute mutually by way of an Agreement dated 11.09.2019.