Inayat Ud Din Rangrez & Ors vs Ut Through Womens P/S
2021 Latest Caselaw 1027 j&K/2

S.N 11
B.N
            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT SRINAGAR
                                  ...
                         CRM(M) No. 262/2021
                           CrlM No. 958/2021

     Inayat UD Din Rangrez & Ors.                               .... Petitioner(s)

                               Through: Mr. Tasaduq H. Khawja, Advocate.

                                         Versus
     UT through Womens P/S                                       ...Respondent(s)

                                   Through:
     CORAM:
           HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE

                                      ORDER

08.09.2021 Learned counsel for the petitioner states that the petitioners have been

litigating against each other qua matrimonial dispute resulting into

registration of an FIR being under challenge in the instant petition.

According to Mr. Khawja, the petitioners herein seek quashment of

FIR on the basis of a compromise entered into whereby the difference and

disputes stand resolved by the petitioners.

According to Mr. Khawja, the offences contained in the FIR being

non-compoundable could not be settled, as such indulgence of the Court is

being sought for quashment of the FIR in the light of the judgment passed by

the Apex Court.

In view of aforesaid position Mr. Khawja, is directed to produce the

petitioners before this Court by tomorrow so that further proceedings are

undertaken into the matter.

List tomorrow i.e on 09.09.2021.

(Javed Iqbal Wani) Judge Srinagar 08.09.2021 "NuzhatShafi"