Rakesh Kumar vs State Of J And K And Others
2022 Latest Caselaw 772 j&K

                                                                                      Sr. No. 36



                         HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                         AT JAMMU
                                                         CRMC No. 128/2019
                                                    CrlM No. 348/2019[1/2019]
                                                           CrlM No. 477/2022

            Rakesh Kumar                                             ...Appellant/Petitioner(s)

                                   Through :- Mr. Qayoom Chowdhary, Advocate.

                                               V/s

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

                                   Through :- Mr. Bhanu Jasrotia, GA for R-1 to 3.
                                              Ms. Jyoti Sharma, Advocate for R-4.


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

According to the learned counsel for the petitioner, compromise deed is

stated to have been filed by the counsel for the petitioner and counsel for

respondent No. 4 before this Court where under, disputes and differences are

stated to have been amicably settled.

Settlement of the petitioner is being sought on the basis of the said

compromise deed by quashment of impugned FIR in the light of the judgment

passed by 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 being admitted by the counsel for respondent

No. 4.

Let the parties appear before the Registrar Judicial of this Court for

recording of their respective statements in support of the deed of compromise on

17.05.2022.

List for consideration on 24.05.2022.

(JAVED IQBAL WANI) JUDGE RENU BALA Jammu 2022.05.13 16:46 I attest to the accuracy and 11.05.2022 integrity of this document Renu