Reeta Kumari vs State Of J And K And Others
2022 Latest Caselaw 304 j&K

                                                                          S. No. 29
                     HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU

                                                                      CRMC No. 764/2017
                                                                            IA No. 1/2017
                                                                      CrlM No. 1442/2020
                                                                      CrlM No. 1443/2020
                                                                          IA No. 1/2018 in
                                                                       CRMC No. 96/2018
                                                                            IA No. 1/2018

           Reeta Kumari                                           ...Appellant/Petitioner(s)

                                   Through :- Mr. Aseem Sawhney, Advocate.


                                               V/s

           State of J and K and others                                     ...Respondent(s)

                                    Through :- Mr. Arun Dev Singh, Advocate.


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

                                               ORDER

Learned counsel for the parties state that the parties have entered into

a compromise and disputes/differences out of which the impugned FIR has

arisen stand resolved.

Parties seek disposal of the petition and quashment of FIR in question

in view of the compromise arrived at in the light of judgment of Apex Court

in case titled as "Gian Singh Vs. State of Punjab".

Having regard to the aforesaid position, the parties are directed to

appear before the Registrar Judicial of this Court for recording of their

statements in support of the compromise arrived at by them on 14.03.2022.

Whereafter the matter be listed on 17.03.2022.

(JAVED IQBAL WANI) JUDGE

RENU BALA Jammu 2022.03.07 10:36 02.03.2022 I attest to the accuracy and integrity of this document Renu