[Cites 6, Cited by 0]
Punjab-Haryana High Court
Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 22 April, 2026
CRM-M-62282-2025 (O&M) 1-
259
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-62282-2025 (O&M)
Date of decision: 22.04.2026
MANDEEP SINGH @ HONEY RANA AND OTHERS
...PETITIONERS
VERSUS
STATE OF PUNJAB AND ANOTHER
...RESPONDENTS
CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL
Present: Mr. Nippun Sharma, Advocate
for petitioners.
Mr. Akash Yadav, AAG, Punjab.
Mr Balram Prashar, Advocate
for respondent No.2.
(through VC).
***
SHALINI SINGH NAGPAL J.
1. Petitioners seek quashing of FIR No.0057 dated 26.07.2024 under
Sections 406, 498-A Indian Penal Code, Women Police Station, District
Ludhiana, Punjab and all consequential proceedings arising therefrom, on the
basis of compromise dated 30.08.2025.
2. On 17.03.2026, this Court directed the parties to appear before
learned trial Court/Illaqa Magistrate for recording of their statements on the
basis of compromise dated 30.08.2025.
3. In compliance of the aforesaid order, parties appeared before
learned JMIC, Ludhiana on 23.03.2026. Statement of Investigating Officer
ASI Gurmail Singh was recorded on 03.04.2026. Learned JMIC, Ludhiana
has submitted her report recording satisfaction that all the parties have
CRM-M-62282-2025 (O&M) -2-
entered into a valid compromise without any influence or coercion. Point-
wise report as under has been submitted:
"1. Originally, the FIR was registered only against one
accused i.e. Mandeep Singh @ Honey Rana. During investigation
three additional accused namely Anita Kumari, Purshotam Rana,
Manish Thakur were added.
2. Total four accused appeared before this Court to make
their statements.
3. During investigation, accused Anita Kumari, Purshotam
Rana and Manish Thakur were nominated as accused in the
present case.
4. No accused has been declared as proclaimed offender.
5. After registration of the case, offence under Section 506
IPC was added during investigation.
6. Neither any investigation is pending against any accused
nor any accused has been declared as innocent.
7. Name of complainant in the present case is Priyanka
Bansal.
8. Complainant has appeared in this Court and made her
statement.
9. The challan has not been presented before this Court till
today.
10. The compromise between the parties is genuine,
voluntary, out of free will of the parties and without any pressure
CRM-M-62282-2025 (O&M) -3-
or coercion or undue influence.
11. As per statement of IO, four other FIRs i.e. FIR No. 461
dated 24.12.2019, u/s 402, 120-B and 24 Immigration Act, PS
Division no. 5, Ludhiana, FIR no. 204 dated 21.12.2021, u/s 69
dated 341, 506 IPC, PS PAU Ludhiana, FIR no. 19.08.2023, u/s
452, 380, 323, 427, 506, 148, 149 IPC, PS PAU Ludhiana and FIR
no. 57, dated 17.04.2025, u/s 66C, IT Act, 25-27 Arms Act, 351 (2)
BNS PS Haibowal, Ludhiana are registered against accused
Mandeep Singh @Honey Rana. Accused Anita Kumar and
Purshotam Rana are also arrayed as accused in FIR no. 69 dated
19.08.2023, u/s 452, 380, 323, 427, 506, 148, 149 IPC, PS PAU
Ludhiana.
12. IO has appeared and got recorded his statement."
4. Learned State counsel and learned counsel for respondent No.2
have not raised any dispute regarding the factum of compromise between
petitioners and respondent no.2.
5. There are 4 other cases stated to be pending against petitioner
No.1 and 1 case against petitioners No.2 and 4. Admittedly in all of them,
respondent No.2 is the complainant. Those cases also arise out of the
matrimonial discord and appropriate proceedings are stated to have been
initiated for quashing of the cases by way of compromise.
6. Since the matter has been amicably settled between the parties,
continuation of the criminal proceedings would be an exercise in futility.
The dispute which has its genesis in a matrimonial discord, warrants
exercise of powers under Section 528 BNSS.
CRM-M-62282-2025 (O&M) -4-
7. 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.
8. FIR No.0057 dated 26.07.2024 under Sections 406, 498-A Indian
Penal Code, Women Police Station, District Ludhiana, Punjab and all
consequential proceedings arising therefrom, are quashed qua the petitioners.
9. Pending miscellaneous applications, if any, stand disposed of.
(SHALINI SINGH NAGPAL)
22.04.2026 JUDGE
Sumit Singla
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
