Xxxxxxxxxxxx vs Xxxxxxxxxxxx
2026 Latest Caselaw 3731 P&H

Citation : 2026 Latest Caselaw 3731 P&H
Judgement Date : 23 April, 2026

[Cites 7, Cited by 0]

Punjab-Haryana High Court

Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 23 April, 2026

                      15191-2026 (O&M)
                CRM-M-15191                                                             1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

                271
                                                                  CRM-M-15191-2026 (O&M)
                                                                   Date of decision:23.04.2026
                                                                                         .2026

                Lalit
                                                                                     ...Petitioner
                                                                                      Petitioner
                                                  VERSUS
                State of Haryana and another
                                                                                       espondents
                                                                                   ...Respondents

                CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL

                Present:         Mr. Neeraj Yadav,, Advocate for the petitioner
                                                                     petitioner.

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

                                 Mr. A.K. Yadav,, Advocate for respondent No.2.
                                 ****
                Shalini Singh Nagpal, J. (Oral)

Petitioners seek quashing of FIR No. No.123 dated 07.07.2022,,

under Sections Section 323, 406, 498-A, A, 506 and 34 of Indian Penal Code, Police

Station Rewari Sadar, District Rewari, Rewari and all subsequent proceedings

arising therefrom, on the basis of compromise dated 10.02.2026 said to be

arrived at between the parties. Section 34 IPC has been deleted from the

FIR during investigation.

2. On 19.03.2026,, this Court directed the parties to appear before

learned trial Court/Illaqa Magistrate for recording of their sta statements tements with

regard to compromise.

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

learned Judicial Magistrate Ist Class, Rewari Rewari, on 03.04.2026. Statement tement of

Investigating officer- L/ASI Papita, No.48/RWR, presently posted at Police

15191-2026 (O&M)

Station Sadar, Rewari, Rewari was recorded on 04.04.2026. Learned Judicial

Magistrate Ist Class, Rewari, has submitted her report recording satisfaction

that all the parties have entered into a valid compromise without any

influence or coercion. The relevant part of the report as under has been

submitted:

" 1. Number of accused arraigned in the FIR.

Ans. There are three accused namely Lalit, Vineet and Sunil Devi.

2. Number of accused who have appeared before the Trial Court and made statements statements?

Ans. Only one accused has appeared i.e. Lalit for recording the statement.

3. Whether during investigation, any additional accused has been added and he/she is a party to the compromise?

Ans: No, no other additional accused has been added,

4. Whether any of the accused is an absconder/proclaimed persons(s)?

Ans. No, accused Lalit is not absconder/proclaimed person.

5. Whether after the registration of the FIR, any offence was added or deleted during investigation?.

Ans: No other offence was added af after ter registration of FIR during investigation however Section 34 of IPC was deleted while submission of final report.

6. Whether Investigation is pending against any of the accused or any accused has been declared as innocent?

Ans: No investigation is pending ding against any accused and two accused namely Vineet and Sunil Devi has been found innocent during investigation.

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

Ans: Asha Rani.

15191-2026 (O&M)

8. Whether all injured/aggrieved have appeared and their statements recorded?

Ans: Yes there is only one aggrieved person i.e. complainant whose statement has been recorded.

9. The stage at which the trial is pending?

Ans: The trial is proceedings in prosecution evidence.

10. Satisfaction of the Trial Court that the ccompromise ompromise is genuine, voluntary and out of free will of the parties?

Ans: The complainant and the accused have voluntarily entered into compromise without any undue influence and coercion. Thus, in my considered opinion the compromise between the two is ggenuine enuine as the complainant has no objection in quashing the FIR against accused.