RAHUL LUTHRA Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners have invoked the inherent jurisdiction of this Court under Section 482 of Code of Criminal Procedure for quashing the FIR No.19/2019 dated 27.01.2019 registered with Police Station, Satwari, for the commission of offence punishable under Section 420 RPC on the ground that the parties have resolved the issue by executing a compromise deed dated 29.04.2019 executed on 01.05.2019 outside the Court.

(2.) The controversy between petitioners and respondent No.2 as is crystal clear from the contents of the petition is that due to some business dispute, the aforesaid FIR got registered by respondent No.2-complainant. Now as the dispute between the parties has been settled amicably and as such, the parties are before the Court seeking quashment of FIR.

(3.) Learned counsel for the petitioners and respondent No.2 jointly submit that this petition can be disposed of, by directing respondent No.1 i.e., Station House Officer, Police Station, Satwari to close the FIR in question.