Amita Rani vs State Of Haryana And Another
2025 Latest Caselaw 6277 P&H

Punjab-Haryana High Court

Amita Rani vs State Of Haryana And Another on 16 December, 2025

CRM-M-30975-2025                   -1-



320         IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                             CRM-M-30975-2025
                                             Date of decision: 16.12.2025

AMITA RANI

                                                               ...Petitioner
                          VERSUS


STATE OF HARYANA AND ANOTHER
                                                            ...Respondents

CORAM: HON'BLE MR. JUSTICE YASHVIR SINGH RATHOR

Present:    None.

        *****
YASHVIR SINGH RATHOR, J. (Oral)

1. Today, lawyers are abstaining from work.

2. Prayer in this petition filed under Section 528 of Bharatiya

Nagarik Suraksha Sanhita, 2023 is for quashing of FIR No.100 dated

13.02.2020, under Sections 323, 324 and 34 of IPC, registered at Police

Station HTM Hisar, District Hisar, Haryana (Annexure P-1) and all

subsequent proceedings arising therefrom on the basis of compromise.

3. Reply by way of an affidavit of Tanuj Sharma, HPS, Deputy

Superintendent of Police, Traffic Hisar filed on behalf of the State in the

Registry is taken on record.

4. This Court vide order dated 02.09.2025 had directed the

parties to appear before the Trial Court/Illaqa Magistrate to get their

statements recorded and the learned Magistrate was directed to send

his/her report qua the genuineness of the compromise.

5. Pursuant to the aforesaid order, parties had appeared before

learned Judicial Magistrate First Class, Hisar and got their statements

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recorded. On the basis of the statements so recorded, learned Magistrate

has submitted report dated 23.09.2025 to the effect that the compromise

has been effected between the parties voluntarily and without any

coercion or undue influence.

6. In view of the above, no useful purpose would be served by

continuing with the proceedings before the trial Court in the instant F.I.R.

following the principles laid down by the Full Bench judgment of this

Court in 2007 (3) RCR (Criminal) 1052 titled as 'Kulwinder Singh and

others Versus State of Punjab and another' and approved by the

Hon'ble Supreme Court in (2012) 10 SCC 303 titled as 'Gian Singh

Versus State of Punjab and others'. Accordingly, the present petition is

allowed and the FIR No.100 dated 13.02.2020, under Sections 323, 324

and 34 of IPC, registered at Police Station HTM Hisar, District Hisar,

Haryana (Annexure P-1) and all subsequent proceedings arising

therefrom are hereby quashed on the basis of compromise arrived at

between the parties.

7. Pending misc application (s), if any, shall also stand

disposed of.

                                                (YASHVIR SINGH RATHOR)
16.12.2025                                               JUDGE
Priyanka Thakur
                  Whether speaking/reasoned :       Yes/No
                  Whether Reportable :              Yes/No




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