Xxxxxxxxxxxx vs Xxxxxxxxxxxx
2026 Latest Caselaw 3663 P&H

Citation : 2026 Latest Caselaw 3663 P&H
Judgement Date : 22 April, 2026

[Cites 3, Cited by 0]

Punjab-Haryana High Court

Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 22 April, 2026

           CRM-M-9218-2026 (O&M)                                                              1-

           263
                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                             AT CHANDIGARH

                                                                  CRM-M-9218-2026 (O&M)
                                                                  Date of decision: 22.04.2026

           PRINCE KUMAR AND OTHERS
                                                                             ...PETITIONERS

                                                  VERSUS

           STATE OF PUNJAB & ANOTHER
                                                                           ...RESPONDENTS


           CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL
           Present:             Ms. Vini Rana, Advocate for
                                Mr. Karanjeet Singh Brar, Advocate
                                for petitioners.

                                Mr. Bareen Pratap Singh, AAG, Punjab.

                                Ms. Tejal Jangra, Advocate
                                for respondent No.2.

                    ***

SHALINI SINGH NAGPAL J.

1. Petitioners seek quashing of FIR No.0096 dated 28.08.2023 under

Sections 406, 498-A Indian Penal Code, Police Station City 2 Abohar, District

Fazilka and all consequential proceedings arising therefrom, on the basis of

compromise dated 18.08.2025. This is the second petition for quashing of FIR.

First one was dismissed as withdrawn on 01.08.2024.

2. On 19.02.2026 and 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 18.08.2025.

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

learned JMIC, Abohar on 06.04.2026. Statement of Investigating Officer SI

Aadil Sama was also recorded on 06.04.2026. Learned JMIC, Abohar has

CRM-M-9218-2026 (O&M) -2-

submitted his report recording satisfaction that all the parties have entered

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

as under has been submitted:

"i. It is submitted that as per statement of Investigating

Officer, there are total four person arrayed as accused in present

FIR.

ii. It is submitted that all the above said accused persons

have appeared before the Court of undersigned and made their

statements.

iii It is further submitted that as per statement of

Investigating Officer, during investigation, no additional accused

has been added in present case and therefore no other person is a

party to the compromise in present case.

iv. It is further submitted that as per statement of

Investigating Officer, above named accused have not been

declared absconding/ proclaimed persons in this case.

v. It is further submitted that as per statement of

Investigating Officer, after the registration of the FIR, no offence

was added or deleted during investigation.

vi. It is further submitted that as per statement of

investigating officer, investigation is not pending against any

accused and therefore no accused has been declared as innocent.

vii. It is submitted that as per statement of Investigating

Officer, there is only one complainant/injured/aggrieved namely

Sonia wife of Prince Kumar in present FIR. It is further submitted

CRM-M-9218-2026 (O&M) -3-

that as per statement of investigation officer, there is no other

injured/aggrieved person in present case.

viii. It is submitted that complainant namely Sonia wife of

Prince Kumar has appeared before the Court of undersigned and

made her statement in support of compromise.

ix. It is submitted that as per statement of Investigating

Officer, the challan of the present case has been presented against

the above said accused persons before the Court and the charge

has been framed upon the said accused and now the trial of

present case is pending for prosecution evidence.

x. It is further submitted that in view of the statements got

recorded by both the parties, this Court is satisfied that the

compromise effected between them is genuine, voluntary and out

of free will of the parties.

xi. It is further submitted that as per statement of

Investigating Officer, no any other criminal case or proceedings is

pending against the above said accused persons.

xii. It is further submitted that the investigating officer

namely SI Aadil Sama, 3525/PBI, PS City-II Abohar has appeared

and 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. Since the matter has been amicably settled between the parties,

CRM-M-9218-2026 (O&M) -4-

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