Xxxxxxxxxxxx vs Xxxxxxxxxxxx
2026 Latest Caselaw 3267 P&H

Punjab-Haryana High Court

Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 10 April, 2026

                CRM-M-13453
                      13453-2026 (O&M)                                                  1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH
                215
                                                                  CRM-M-13453-2026 (O&M)
                                                                   Date of decision:10.04.2026
                                                                                         .2026
                Rajnish Kumar
                                                                                     ...Petitioner
                                                                                      Petitioner
                                                  VERSUS
                State of Haryana and another
                                                                                       espondents
                                                                                   ...Respondents

                CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL

                Present:         Mr. Rajesh Goyal,, Advocate for the petitioner
                                                                     petitioner.

                                 Mr. Kshitij Bharati,
                                                  ti, AAG, Haryana
                                                           Haryana.

                                 Mr. Dinesh Saini,, Advocate for respondent No.2.
                                 ****
                Shalini Singh Nagpal, J. (Oral)

Petitioner seeks quashing of FIR No. No.0051 dated 19.03.2025,,

under Sections Section 323, 406, 498-A, 506 of Indian P Penal enal Code, Women Police

Station Karnal, District Karnal, Karnal and all subsequent proceedings arising

therefrom, on the basis of compromise dated 07.03.2026 said to be arrived at

between the parties.

2. On 12.03.2026,, this Court directed the parties to appear before

learned trial Court/Illaqa Magistrate for recording of their statements with

regard to compromise.

3. In compliance of the aforesaid order, parties appeared before

learned Judicial Magistrate Ist Class, Karnal Karnal, on 17.03.2026. Statement tement of

Investigating officer- HC Sushma Devi, No.453/KNL, Women Cell, Karnal Karnal,,

was also recorded on 17.03.2026.. Learned Judicial Magistrate Ist Class,

Karnal, has submitted her report recording satisfaction that all the parties

CRM-M-13453

have entered into a valid compromise without any influence or coercion. The

relevant part of the report as under has been submitted:

"

1. One Person namely Rajneesh Kumar has been arraigned in the FIR.

2. One accused namely Rajneesh Kumar appeared before the trial Court and made statement.

3. During investigation, no additional accused has been added.

4. As per statement of IO, accused has not been declared as absconder/ proclaimed person.

5. After registration of the FIR, no offence was added or deleted during investigation.

6. Neither investigation is pending against accused nor he is declared as innocent.

7. Name of the complainant/injured/aggrieved is Raveena wife of Rajneesh Kumar.

8. Complainant has appeared and got her statement recorded.

9. Investigating Officer has appeared and got her statement recorded.

10. The trial is at the stage of appearance.

11. Trial Court is satisfied that the compromise is genuine, voluntary and out of free will of the parties.

12. As per statement of IO, no other criminal case or proceeding is pending against the accused.

accused."

4. Learned State counsel and learned counsel for respondent No.2

have not raised any dispute regarding the factum of compromise. Since the

matter has been amicably resolved, continuation of the criminal proceedings

would be an exercise in futility. The dispute which has its genesis in a

matrimonial discord, warrants exercise exercise of powers under Section 528 of

CRM-M-13453

5. Following principles of law laid down by the Full Bench

Judgment of this Court in "Kulwinder Singh and others Vs. State of Punjab

and another" 2007(3) RCR (Criminal) 1052 and Hon'ble Supreme Court in

"Gian Singh Versus State of Punjab and others" (2012) 10 SCC 303,, the

petition is allowed.

6. Consequently, FIR No.0051 dated 19.03.2025, under Sections

323, 406, 498-A, 498 A, 506 of Indian Penal Code, Women Police Station Karnal,

District Karnal, and all consequential proceedings oceedings arising therefrom, are

quashed qua the petitioner, on the basis of compromise dated 07.03.2026.

7. Pending applications, if any, stand disposed of.

(SHALINI SINGH NAGPAL) JUDGE 10.04.2026 Kapil

Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No