Dharampal Singh vs Union Territory Of J&K And Others
2026 Latest Caselaw 1057 J&K

Jammu & Kashmir High Court

Dharampal Singh vs Union Territory Of J&K And Others on 20 February, 2026

                                            Sr. No. 33
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                         Case:- CRM(M) No. 83/2022

Dharampal Singh
                                                .... Appellant(s)/Petitioner(s)

                  Through:-      None

                   V/s

Union Territory of J&K and others
                                                            .....Respondent(s)

                  Through:-      None

CORAM: HON'BLE MR. JUSTICE SANJAY PARIHAR, JUDGE

                                  ORDER

20.02.2026

None for the parties.

Earlier, in terms of order dated 09.05.2022, the parties had apprised

this Court that their matrimonial dispute had been amicably settled and

accordingly prayed for quashing of the FIR by placing reliance upon the

Judgment of the Hon'ble Supreme Court in case titled as Gian Singh vs.

State of Punjab and others, reported in (2012) 10 SCC 303.

Subsequent thereto, the parties had appeared before the Registrar

Judicial of this Court on 15.07.2022 and made statements on oath to the

effect that they had resolved all their disputes and were happily residing

together as husband and wife. Thus, they have prayed for quashing of FIR

No. 99/2019 dated 14.06.2019 for offences under Section 498-A and 406

RPC, registered at Police Station, Bakshi Nagar, Jammu. Thereafter, the

matter could not be taken up and has come up before this Court today.

Given the compromise having taken place the parties are not

appearing. That is why, when the matter was taken up, there was no

representation on behalf of the parties. It appears that the parties have

amicably settled their matter and though the offences rather non-

compoundable but this court in order to settled the matter in its entirety is

required to step in and quash the proceedings so as to avoid further

inconvenience, if any. Relying upon the aforesaid judgment (Supra), this

Court finds that continuation of further proceedings would be a sheer

wastage of Court time and would not advance the cause of justice nor the

compromise affected inter se parties can be taken to have affected any

public policy at large.

Since the disputes inter se the parties have been amicably settled so

the existence of the FIR and its consequences upon the petitioner and the

respondents is surely to agonise their sufferings.

In that background, the petition is allowed. FIR No. 99/2019 dated

14.06.2019 and all proceedings subsequent thereto shall stand quashed.

( SANJAY PARIHAR ) JUDGE JAMMU 20.02.2026 Nikhil