Xxxxxxxxxxxx vs Xxxxxxxxxxxx
2026 Latest Caselaw 3660 P&H

Citation : 2026 Latest Caselaw 3660 P&H
Judgement Date : 22 April, 2026

[Cites 1, Cited by 0]

Punjab-Haryana High Court

Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 22 April, 2026

           CRM-M-14750-2026 (O&M)                                                            1-

           264
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                                 CRM-M-14750-2026 (O&M)
                                                                  Date of decision: 22.04.2026

           SUMIT
                                                                             ...PETITIONER

                                                  VERSUS

           STATE OF HARYANA AND ANOTHER
                                                                           ...RESPONDENTS


           CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL
           Present:             Ms. Rajvinder Kaur Sohal, Advocate
                                for petitioner.

                                Mr. N.P. Chandel, AAG, Haryana.

                                Ms. Vanita Jain, Advocate
                                for respondent No.2
                                (through VC).

                    ***

SHALINI SINGH NAGPAL J.

1. Petitioner seeks quashing of FIR No.0096 dated 05.04.2025 under

Sections 115, 316(2), 351(2) and 85 Bharatiya Nyaya Sanhita, 2023, Police

Station Butana, District Karnal and all consequential proceedings arising

therefrom, on the basis of compromise dated 16.01.2025.

2. On 18.03.2026, this Court directed the parties to appear before

learned trial Court/Illaqa Magistrate for recording of their statements on the

basis of compromise dated 16.01.2025.

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

learned JMIC, Karnal on 24.03.2026. Statement of Investigating Officer P/SI

Anil Kumar was recorded on 25.03.2026. Learned JMIC, Karnal has

submitted his report recording satisfaction that all the parties have entered

CRM-M-14750-2026 (O&M) -2-

into a valid compromise without any influence or coercion. Point-wise report

as under has been submitted:

"1. Number of accused arraigned in the FIR.

Ans. As per the statement of P/SI Anil Kumar, P.S. Butana,

Karnal there is only one accused namely Sumit son of Roshan Lal

arraigned in the FIR.

2. Number of accused who have appeared before the Trial

Court and made statements.

Ans. As per the statement of parties, there is one accused

namely Sumit son of Roshan Lal who have appeared before the

Trial Court and made his statement.

3. Whether during investigation, any additional accused has

been added and he/she is a party to the compromise.

Ans. As per the statement of P/SI Anil Kumar, P.S. Butana,

Karnal, during investigation, no additional accused has been

added in the present case.

4. Whether any of the accused is an absconder/proclaimed

person(s)?

Ans. As per the statement of P/SI Anil Kumar, P.S. Butana,

Karnal, accused namely Sumit son of Roshan Lal is not declared

as absconder/proclaimed person.

5. Whether after the registration of the FIR, any offence was

added or deleted during investigation.


                           Ans.     As per the statement of P/SI Anil Kumar, P.S. Butana,




            CRM-M-14750-2026 (O&M)                                                            -3-

Karnal, present FIR has been registered under Sections 115,

316(2), 351(2) and 85 of BNS, 2023 and no other offence was

added or deleted during investigation.

6. Whether investigation is pending against any of the

accused or any accused has been declared as innocent.

Ans. As per the statement of P/SI Anil Kumar, P.S. Butana,

Karnal, investigation is not pending against the accused namely

Sumit son of Roshan Lal and no accused is declared as innocent

during investigation.

7. Name(s) of the complainant and injured/aggrieved.

Ans. As per the statement of P/SI Anil Kumar, P.S. Butana,

Karnal, name of the complainant/injured/aggrieved is Ritu Devi.

8. Whether all injured/aggrieved have appeared and their

statements recorded.

Ans. Yes. Complainant/injured/aggrieved namely Ritu Devi

have appeared and recorded her statement.

9. The stage at which the trial is pending.

Ans. The present case is pending at the stage of appearance of

accused Sumit.

10. Satisfaction of the Trial Court that the compromise is

genuine, voluntary and out of free will of the parties.

Ans. As per the statement of parties, it appears that

compromise entered between the parties is genuine, voluntary and

out of their free will.

CRM-M-14750-2026 (O&M) -4-

11. Whether any other criminal case or proceedings is

pending against the accused.

Ans. As per the statement of P/SI Anil Kumar, P.S. Butana, Karnal

no other criminal case or procedings are pending against the

accused namely Sumit son of Roshan Lal.

12. Whether any IO appeared or not and if appeared, his/her

statement be recorded or not.

Ans. Yes. P/SI Anil Kumar, P.S. Butana, Karnal has appeared

before the Court and recorded his statement being authorized

person since the Investigation Officer in the present case is SI

Gurbachan and now he is transferred."

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

have not raised any dispute regarding the factum of compromise between

petitioner and respondent no.2.

5. 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.

6. 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.