[Cites 1, Cited by 0]
Punjab-Haryana High Court
Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 24 April, 2026
CRM-M-52664-2025 (O&M) 1-
228/1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-52664-2025 (O&M)
Date of decision: 24.04.2026
ROSHAN LAL BIBIYAN AND OTHERS
...PETITIONERS
VERSUS
STATE OF HARYANA AND ANOTHER
...RESPONDENTS
CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL
Present: Mr. Shubham Malik, Advocate for
Mr. Edward Augustine George, Advocate
for petitioners.
Mr. Kshitij Bharati, AAG, Haryana.
***
SHALINI SINGH NAGPAL J.
1. Petitioners seek quashing of FIR No.0006 dated 04.02.2025 under
Sections 315(2), 85 Bharatiya Nyaya Sanhita, 2023, Women Police Station,
Kurukshetra, District Kurukshetra and all consequential proceedings arising
therefrom, on the basis of compromise dated 26.05.2025.
2. On 19.03.2026, this Court directed the parties to appear before
learned trial Court/Illaqa Magistrate for recording of their statements on the
basis of compromise dated 26.05.2025.
3. In compliance of the aforesaid order, parties appeared before
learned JMIC, Kurukshetra on 08.04.2026. Statement of Investigating
Officer ASI Renu was recorded on 15.04.2026. Learned JMIC, Kurukshetra
has submitted her 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:
CRM-M-52664-2025 (O&M) -2-
"1. Number of accused arraigned in the FIR.
As per the statement of the Investigating Officer ASI
Renu, No.19/KKR, P.S. Jhansa, the present FIR No.0006 dated
04.02.2025 was registered against three accused persons namely
Ravinder Kaur, Roshan Lal Bibiyan and Manpreet.
2. Number of accused who have appeared before the Trial
Court and made statements.
All the accused persons namely Ravinder Kaur and
Roshan Lal Bibiyan have appeared before this Court in person
and their statements have been recorded and accused Manpreet
has appeared before this Court through video conferencing and
his statement has been recorded.
3. Whether during investigation, any additional accused
has been added and he/she is a party to the compromise.
As per the statement of the Investigating Officer, no
additional accused has been added during investigation.
4. Whether any of the accused is an absconder/proclaimed
person(s).
As per the statement of the Investigating Officer, no
person/accused has been declared absconded or proclaimed
offender at any stage.
5. Whether after registration of the FIR, any offence was
added or deleted during investigation.
As per the statement of the Investigating Officer, no
CRM-M-52664-2025 (O&M) -3-
offence has been added or deleted during investigation.
6. Whether investigation is pending against any of the
accused or any accused has been declared as innocent.
As per the statement of the Investigating Officer, no
investigation is pending against any of the accused and accused
Roshan Lal Bibiyan has been declared innocent.
7. Name(s) of the complainant and injured/aggrieved.
The complainant/injured/aggrieved in the present FIR is
Rajni.
8. Whether all injured/aggrieved have appeared and their
statements recorded.
The complainant/injured/aggrieved Rajni has appeared
before this Court and her statement has been recorded.
9. Whether Investigating Officer has appeared and
whether his/her statement has been recorded.
The Investigating Officer ASI Renu, No.19/KKR has
appeared before this Court and her statement has been recorded.
10. The stage at which the trial is pending.
The case is at the stage of prosecution evidence.
11. Satisfaction of the Trial Court that the compromise is
genuine, voluntary and out of free will of the parties.
Upon perusal of the statements of the complainant and
the accused and after questioning them, this Court is satisfied that
SUMIT SINGLA the compromise is genuine, voluntary and out of free will of the
CRM-M-52664-2025 (O&M) -4-
parties, without any pressure, threat or coercion.
12. Whether any other criminal case or proceedings is
pending against the accused.
As per the statement of the Investigating Officer, no other
criminal case or proceedings is pending against the accused
persons."
4. Learned State counsel has 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,
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.
7. FIR No.0006 dated 04.02.2025 under Sections 315(2), 85
Bharatiya Nyaya Sanhita, 2023, Women Police Station, Kurukshetra, District
Kurukshetra and all consequential proceedings arising therefrom, are quashed
qua the petitioners.
8. Pending miscellaneous applications, if any, stand disposed of.
(SHALINI SINGH NAGPAL)
24.04.2026 JUDGE
Sumit Singla Whether speaking/reasoned : Yes/No
SUMIT SINGLA Whether reportable : Yes/No
