Sakatar Singh And Others vs State Of Punjab And Ors
2026 Latest Caselaw 3467 P&H

Punjab-Haryana High Court

Sakatar Singh And Others vs State Of Punjab And Ors on 18 April, 2026

                    CRM-M-14294
                          14294-2026 (O&M)                  1



                                 IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH
                    257+113
                                                                     CRM-M-14294-2026 (O&M)
                                                                     Date of decision: 18.04.2026.

                    SAKATAR SINGH AND OTHERS
                                                                                    ....Petitionerss
                                                        Versus

                    STATE OF PUNJAB AND OTHERS
                                        O
                                                                                  ....Respondents

                    CORAM:- HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL

                    Present:       Mr. Rahul Bhargava, Advocate (Through VC)
                                   Ms. Tamana Singla, Advocate
                                   for the petitioners.

                                   Mr. Rahul Jindal, AAG, Punjab.

                                   Ms. Komal Preet Kaur, Advocate
                                   for respondent Nos.2 and 3.

                                         *****

                    RUPINDERJIT CHAHAL, J. (ORAL)

CRM-15032 15032-2026

This is an application under Section 528 of Bharatiya Nyaya

Sanhita, 2023 for placing on record amended memo of parties.

The same is allowed as prayed for.

CRM-15033 15033-2026

This is an application under Section 528 of Bharatiya Nagarik

Suraksha Sanhita (BNSS), 2023 for modification of the head note as well

as prayer clause of the main petition for deletion of Section 365 of IPC.

In view of the reasons mentioned in the applic application, ation, the same

is allowed and the Registry is directed to do the needful.

Application stands disposed of.

authenticity of this document.

CRM-M-14294

MAIN CASE

1. This is second petition filed under Section 528 Bharatiya

Nagarik Suraksha Sanhita (BNSS), 2023, 2023 for quashing of FIR No.42, dated

05.03.2023, under Sections 458, 323, 506, 201, 34 IPC, at PS Dhanula,

District Barnala (Annexure P-1) P and subsequent proceedings arising

therefrom on the basis of compromise dated 05.03.2026 (Annexure P P-2).

2. This Court vide order dated 17.03.2026 had directed the

parties to appear before the Illaqa/Duty Magistrate to get their statements

recorded and the learned Magistrate was directed to send its report qua the

genuineness of the compromise.

3. Pursuant to the aforesaid order, the parties have appeared

before Judicial Magistrate First Class, Barnala and got their statements

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

First Class, Barnala has submitted report dated 04.04.2026 to the effect that

the compromise compromise has been effected between the parties voluntarily and

without any coercion or undue influence.

4. Learned State counsel as well as counsel for respondent No.2

and 3 have not disputed the factum of compromise between the parties.

5. In view of the above, ve, no useful purpose would be served to

continue with the proceedings before the trial Court in the instant FIR.

6. Following the principles laid down by the Full Bench

judgment of this Court in Kulwinder Singh and others Versus State of

Punjab and another another 2007 (3) RCR (Criminal) 1052 and approved by the

Hon'ble Supreme Court in Gian Singh Versus State of Punjab and

others (2012) 10 SCC 303, 303, this petition is allowed and FIR No.42, dated

authenticity of this document.

CRM-M-14294

05.03.2023, under Sections 458, 323, 506, 201, 34 IPC, at PS Dhanula,

District Barnala (Annexure P-1) P and subsequent proceedings arising

therefrom on the basis of compromise dated 05.03.2026 (Annexure P P-2) are

quashed.

7. Pending miscellaneous application(s), if any, stand(s) disposed

of, accordingly.

(RUPINDERJIT CHAHAL) 18.04.2026 JUDGE Gurpreet

i) Whether speaking/reasoned? Yes/No

ii) Whether reportable? Yes/No

authenticity of this document.