Mohd. Yousaf vs State Of J&K And Others
2022 Latest Caselaw 794 j&K

                                                                    Serial No. 57




      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU


                                                CRMC No. 693/2018
                                                IA No. 1/2018
                                                CrlM No. 345/2022
                                                In
                                                CRMC No. 766/2018
                                                CrlM No. 1627/2019
                                                IA No. 1/2018


Mohd. Yousaf                                     ...Appellant(s)/Petitioner(s)

                          Through:- Mr. Monish Chopra, Advocate


                          v/s

State of J&K and others                                     ...Respondent(s)
                          Through:-   Mr. Bhanu Jasrotia, GA for R-1 to 4
                                      Mr. Mehtab Ullah, Advocate for R-5

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

                                      ORDER

Learned appearing counsel for the petitioner states that the

petitioner-Mohd. Hanief (petitioner in CRMC No. 766/2018) and Smt.

Parveen Akhter-respondent No. 5 (in CRMC No. 693/2018) have entered

into compromise, as such, seek the quashment of FIR in both the petitions.

The compromise in writing has been placed on record.

Mr. Bhanu Jasrotia, learned Government Advocate and Mr.

Mehtab Ullah, learned appearing counsel for private respondent No. 5 are

not averse to the disposal of the petition 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.

Having regard to the aforesaid position, facts and circumstances of

the case, let Mohd. Hanief-petitioner and Mst. Parveen Akhter-respondent

No. 5 appear before the Registrar Judicial of this Court for recording of their

statement in support of the compromise on 24.05.2022.

List both the matters on 30.05.2022.

Registry to place a copy of this order in CRMC No. 766/2018.

(JAVED IQBAL WANI) JUDGE

Jammu 18.05.2022.

SUNIL-I