Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 22 April, 2026

           CRM-M-67680-2025 (O&M)                                                             1-

           260
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                                 CRM-M-67680-2025 (O&M)
                                                                  Date of decision: 22.04.2026

           ASLAM KHAN
                                                                              ...PETITIONER
                                                  VERSUS

           STATE OF PUNJAB AND ANOTHER
                                                                           ...RESPONDENTS

           CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL
           Present:             Ms. Anmol Thakur, Advocate for
                                Mr. Sandeep Arora, Advocate
                                for the petitioner.

                                Mr. Akash Yadav, AAG, Punjab.

                                Mr. G.S. Rawat, Advocate
                                for respondent No.2.

                    ***

SHALINI SINGH NAGPAL J.

1. Petitioner seeks quashing of FIR No.26 dated 02.04.2025 under

Sections 498-A, 495 Indian Penal Code, Police Station Women Cell, District

Jalandhar Police Commissionerate and all consequential proceedings arising

therefrom, on the basis of compromise dated 19.11.2025.

2. On 19.02.2026 and 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 19.11.2025.

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

learned JMIC, Jalandhar on 25.03.2026. Statement of Investigating Officer

ASI Tarsem Kaur was also recorded on 25.03.2026. Learned JMIC,

Jalandhar has submitted her report recording satisfaction that all the parties

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

CRM-M-67680-2025 (O&M) -2-

Point-wise report as under has been submitted:

"1. It is respectfully submitted that in compliance to the

directions issued by the Hon'ble Punjab and Haryana High Court,

vide order dated 19.02.2026 and 18.03.2026, passed in CRM-M-

67680 of 2025, statements of complainant Taj Bibi, D/o Sh. Bashir

Hussain, resident of Patti Barri Ki, Village Jaindiala, Tehsil

Phillar, Distt Jalandhar, accused Aslam Khan son of Sh. Anwar

Hussian, Resident of Borcherting 90, 22309, Hamburg, Germany

at present r/o Village Mauli, Tehsil Phagwara, Distt Kapurthala

and Investigating Officer ASI Tarsem Kaur, No.493, posted at PS

Women Cell, Jalandhar recorded by theundersigned. The parties

were duly identified by their respective counsels and IO.

2. Complainant Taj Bibi, D/o Sh. Bashir Hussain, resident

of Patti Barri Ki, Village Jaindiala, Tehsil Phillar, Distt Jalandhar

suffered statement to the effect that she is the complainant in the

present FIR no. 26 dated 02.04.2025, under Section 498-A, 495

IPC, P.S. Women Cell, Jalandhar. She has compromised the

matter with the accused Aslam Khan son of Sh. Anwar Hussian,

Resident of Borcherting 90, 22309, Hamburg, Germany at present

r/o Village Mauli, Tehsil Phagwara, Distt Kapurthala in FIR no.

26 dated 02.04.2025, under Section 498-A, 495 IPC, P.S. Women

Cell, Jalandhar with the intervention of respectable persons. She

has entered into compromise without any pressure, coercion and

undue influence vide compromise deed dated 19.11.2025,

photocopy of which is Ex. P1. She is the only

complainant/injured/aggrieved person in the present case. No

CRM-M-67680-2025 (O&M) -3-

other civil or criminal case is pending between them. She has no

objection if the present FIR is quashed against the accused Aslam

Khan. The quashing petition may kindly be accepted in view of the

terms and conditions of the compromise and above mentioned FIR

and other consequential proceedings may kindly be quashed.

3. Similarly, the statement of accused namely Aslam Khan

son of Sh. Anwar Hussian, Resident of Borcherting 90, 22309,

Hamburg, Germany at present r/o Village Mauli, Tehsil

Phagwara, Distt Kapurthala was also recorded, wherein he has

stated that he has compromised the matter with the complainant

Taj Bibi, D/o Sh. Bashir Hussain, resident of Patti Barri Ki,

Village Jaindiala, Tehsil Phillar, Distt Jalandhar with regard to

FIR no. 26 dated 02.04.2025, under Section 498-A, 495 IPC, P.S.

Women Cell, Jalandhar with the intervention of respectable

persons, vide compromise deed dated 19.11.2025, photocopy of

which is Ex. Pl. The compromise is genuine and arrived with free

will, consent and without any pressure, coercion and undue

influence. He is not involved in any other criminal case or any

other FIR. He has not been declared proclaimed person/offender

in any criminal case. No other case is pending between them.

Therefore, the present FIR may kindly be quashed in view of the

above said compromise.

4. Further, IO ASI Tarsem Kaur No.493, posted at PS

Women Cell, Jalandhar has suffered statement that she is

Investigating Officer in the present FIR no. 26 dated 02.04.2025,

CRM-M-67680-2025 (O&M) -4-

under Section 498-A, 495 IPC, P.S. Women Cell, Jalandhar. There

is only accused in the present FIR namely Aslam Khan and one

complainant/aggrieved person namely Taj Bibi in the present case,

who have appeared and made statement in the court. The accused

is not involved in any other FIR and has not been declared

proclaimed person/offender in the present case or any other

proceedings or any FIR. No other criminal case is pending against

the accused. It is also stated by her that during investigation of the

present case, no additional accused has been added in the present

FIR nor there has been any addition or deletion of any offence

after the registration of the FIR. No investigation is pending

against any of the accused nor any accused has been declared as

innocent during investigation in the present case. He has further

stated that challan has not been presented in the present case and

is under investigation.

5. As per the record available with the court of undersigned

and the statement of the IO ASI Tarsem Kaur No.493, posted at PS

WomenCell, Jalandhar, there is only one accused namely Aslam

Khan son of Sh. Anwar Hussain and one

complainant/injured/aggrieved person namely Taj Bibi D/o Sh.

Bashir Hussain in the present FIR no. 26 dated 02.04.2025, under

Section 498-A, 495 IPC, P.S. Women Cell, Jalandhar and both of

them have appeared and made statement in the court. No accused

is absconding or declared Proclaimed person/ offender in the

present case nor any criminal case or proceedings have been

initiated or pending against them. As per the statement given by

CRM-M-67680-2025 (O&M) -5-

IO, during investigation of the present case, no additional accused

has been added in the present FIR nor there has been any addition

or deletion of any offence after the registration of the FIR. No

investigation is pending against any of the accused nor any

accused has been declared as innocent during investigation in the

present case. The challan has not been presented in the present

case. On the basis of statements given by the accused and the

complainant, this Court is of the considered view that compromise

effected between the parties is genuine and is effected voluntarily

without any pressure, coercion or undue influence from any

quarter."