Ajay Kumar Alias Ajay Singh vs Union Territory Of J And K And ...
2022 Latest Caselaw 764 j&K

                                                                                        Sr. No. 96



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU

                                                                       CRM (M) No. 281/2022
                                                                         CrlM No. 612/2022



            Ajay Kumar Alias Ajay Singh                               ...Appellant/Petitioner(s)

                                   Through :- Mr. R.D.S. Bandral, Advocate.

                                                V/s

            Union Territory of J and K and another                            ...Respondent(s)

                                   Through :- Mr. Sachin Dev Singh, Advocate for R-2.
            Coram:             HON'BLE MR. JUSTICE JAVED IQBAL WANI, JUDGE
                                                ORDER

It is being contended by the learned counsel for the petitioner that the

disputes and differences where under the FIR in question had arisen and

consequent challan filed before the Court below have been settled amicably by

the petitioner and the respondent No. 2 herein and a memo of compromise is

stated to have been executed being part of the record of the petition.

Learned counsel for the petitioner seeks settlement/disposal of the

petition in the light of the judgment of the Apex Court in case titled as, "Gian

Singh Vs. State of Punjab and another" reported in 2012 (10) SCC 303.

The aforesaid position is not being controverted by the counsel for

respondent No. 2.

In view of the aforesaid position, let the parties appear before the

Registrar Judicial of this Court on 18.05.2022 for recording of their statements

in support of the compromise claimed to have been arrived at.

List for consideration on 26.05.2022

(JAVED IQBAL WANI) JUDGE RENU BALA Jammu 2022.05.12 13:56 I attest to the accuracy and 10.05.2022 integrity of this document Renu