Jammu & Kashmir High Court
Ram Krishan And Others vs Ut Of J&K And Others on 23 August, 2023
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Sr. No. 197
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
CRM(M) No. 631/2023
CrlM No. 1225/2023
Ram Krishan and others .... Petitioner/Appellant(s)
Through:- Mr. Abhishek Gupta, Advocate.
V/s
UT of J&K and others .....Respondent(s)
Through:- None.
CORAM: HON'BLE MRS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
In the instant petition, the petitioners have invoked the jurisdiction of this Court under Section 482 of C.r.P.C by seeking quashing of impugned charge sheet No. 05/2022 dated 02.06.2022 titled "UT of J&K v/s Ram Krishan & ors" under section 498A and 34 of IPC dated 02.06.2022 pending before the learned Judicial Magistrate 1st Class, Kathua, bearing file number 29/Challan arising out of FIR No. 08/2022 dated 18.05.2022 under section 498A and 34 of IPC registered with Police Station, Kathua, on the basis of Deed of Compromise dated 07.06.2023 executed on 08.06.2023 entered by the parties.
Learned counsel for the petitioner states that he has placed on record copy of the compromise agreement made between the parties.
The parties are directed to appear before the Registrar Judicial of this Court on 28.08.2023, who shall record the statement of the parties List on 01.09.2023.
(Moksha Khajuria Kazmi) Judge Jammu:
23.08.2023 Michal Sharma