Xxxxxxxxxxxx vs Xxxxxxxxxxxx
2026 Latest Caselaw 3732 P&H

Citation : 2026 Latest Caselaw 3732 P&H
Judgement Date : 23 April, 2026

[Cites 1, Cited by 0]

Punjab-Haryana High Court

Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 23 April, 2026

                      15080-2026 (O&M)
                CRM-M-15080         M)                                                 1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH

                270
                                                                  CRM-M-15080-2026 (O&M)
                                                                   Date of decision:23.04.2026
                                                                                         .2026
                Vipan Kumar
                                                                                    ...Petitioner
                                                                                     Petitioner
                                                  VERSUS
                State of Punjab and others
                                                                                     espondents
                                                                                 ...Respondents

                CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL

                Present:         Ms. Vinakshi Gupta, Advocate for
                                 Mr. Lakshay Bector, Advocate for the petitioner
                                                                      petitioner.

                                 Mr. Akash Yadav, AAG, Punjab
                                                       Punjab.

                                 Mr. Kiranpreet S. Sidhu, Advocate for
                                 Mr. Saurav Kanojia, Advocate for respondents No.2 to 5.
                                 ****
                Shalini Singh Nagpal, J. (Oral)

Petitioner seeks quashing of FIR No. No.163 dated 25.07.2024,,

under Sections Section 74, 79, 326(g), 324(4), 115(2) and 296 of BNS, Police

Station City Jagraon, Jag District Ludhiana, and all subsequent proceedings

arising therefrom, on the basis of compromise dated 05.03.2026 said to be

arrived at between the parties.

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

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

regard to compromise.

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

learned Sub Divisional Judicial Magistrate, Jagraon Jagraon, on 25.03.2026..

Statement tement of Investigating officer- ASI Balwinder Singh, No.667/LDH(R),

posted at Police Station City Jagraon, Jagraon was recorded on 02.04.2026.. Learned

15080-2026 (O&M)

Sub Divisional Judicial Magistrate, Jagraon Jagraon, 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. As per statement of parties and investigating officer, there is only ly one accused namely Vipan Kumar arraigned in the FIR

2. As per the statement of parties and investigating officer, accused namely Vipan Kumar appeared and made his statement before the Trial Court.

3. As per statement of investigating officer, there is no additional accused has been added and he/she is a party to the compromise.

4. As per statement of investigating officer, accused has not been declared as Proclaimed Offender.

5. As per statement of investigating officer, after the registration of the FIR, no other offence was added or deleted during investigation.

6. As per statement of investigating officer, No other investigation is pending against accused.

7. As per statement off parties and investigating officer, there is only one complainant namely Darshan Kumar Dhand and injured/aggrieved and three victims namely Satish Kumar, Kuldeep Singh and Pooja Rani, in the present FIR

8. As per statement of parties and investigating of official, ficial, all the injured/aggrieved have appeared and made their statement in support of the compromise.

9. As per statement of parties and investigating officer, the stage of trial/proceedings is prosecution evidence.

10. As per statement of the parties aand nd investigating officer, Trial court is satisfied that the compromise is genuine, voluntary and out of free will of the parties

15080-2026 (O&M)