Jammu & Kashmir High Court
Farooq Abdullah vs Ut Of J&K & Ors on 22 November, 2022
Sr. No. 04
HIGH COURT OF JAMMU AND KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 879/2022
Farooq Abdullah ...Petitioner(s)/Applicant(s)
Through: Ms. Shamima Jan, Advocate.
v/s
UT of J&K & Ors. .... Respondent(s)
Through: Mr. Eishaan Dadhichi, GA.
Mr. Rishabh K Sharma, Advocate.
CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
22.11.2022 Petitioner, through the medium of this petition under Section 482 CrPC, seeks quashment of FIR No. 58/2022 registered at Police Station Sangaldan for the commission of offences punishable under Sections 354-A, 504, 509 IPC & 67 (A) I.T. Act against the petitioner on a complaint filed by respondent no. 3.
Learned counsel for the petitioner submits that the case has been registered on some misconception between the petitioner and respondent no. 3, both of them have now settled the matter out of Court by entering into a compromise which has been reduced into writing by a compromise deed duly attested by Notary and the respondent no. 3, who is complainant in the case, in view of the compromise, does not wish to continue with the complaint.
Heard. Admit. Notice.
Mr. Eishaan Dadhichi, GA accepts notice on behalf of respondent nos. 1 and 2 and Mr. Rishabh K Sharma, Advocate accepts notice on 2 behalf of respondent no. 3. They shall file response to the petition within two weeks.
List on 20.12.2022.
(MA CHOWDHARY) JUDGE Jammu 22.11.2022 Abinash