[Cites 8, Cited by 0]
Punjab-Haryana High Court
Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 24 April, 2026
CRM-M-9870-2026 (O&M) 1-
234
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-9870-2026 (O&M)
Date of decision: 24.04.2026
SANDEEP KUMAR
...PETITIONER
VERSUS
STATE OF HARYANA AND ANOTHER
...RESPONDENTS
CORAM: HON'BLE MS. JUSTICE SHALINI SINGH NAGPAL
Present: Mr. Udeyveer Singh Rana, Advocate
for petitioner.
Mr. Kshitij Bharati, AAG, Haryana.
Ms. Jaspreet Kaur Sandhu, Advocate for
Mr. Amit Khari, Advocate
for respondent No.2.
***
SHALINI SINGH NAGPAL J.
1. Petitioner seeks quashing of FIR No. 9 dated 29.01.2022 under
Sections 323, 406, 498-A and 506 Indian Penal Code, Women Police Station
Kaithal, District Kaithal and all subsequent proceedings arising therefrom,
on the basis of compromise dated 03.09.2025. Sections 354, 354-A and 34
IPC were deleted from the FIR during investigation.
2. On 20.02.2026 and 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 03.09.2025.
3. In compliance of the aforesaid order, parties appeared before
learned JMIC, Kaithal on 25.03.2026. Statement of Investigating Officer HC
Geeta was recorded on 06.04.2026. Learned JMIC, Kaithal has submitted
CRM-M-9870-2026 (O&M) -2-
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:
"POINT NO.1:
Regarding Point No. (1), it is submitted that as per the
statement of Investigating Officer HC Geeta Belt No.16/KTL,
posted at Police Station Sadar, Kaithal (Annexure-3), there are
total four accused persons namely Sandeep Kumar, Rajinder
Singh, Sheela Devi & Pardeep Kumar are arraigned as accused in
the FIR. However, challan was presented against only one
accused namely Sandeep Kumar.
POINT NO.2:
Regarding Point No. (2), it is submitted that there is only
one accused namely Sandeep Kumar & he has appeared before the
Court and made his statement (Annexure-2).
POINT NO.3:
Regarding point No.(3), it is submitted as per the
statement of Investigating Officer HC Geeta Belt No.16/KTL,
posted at Police Station Sadar, Kaithal (Annexure-3), no
additional accused has been added during investigation.
POINT No.4
Regarding point No.(4), it is submitted as per the
statement of Investigating Officer HC Geeta Belt No.16/KTL,
posted at Police Station Sadar, Kaithal (Annexure-3), none of the
CRM-M-9870-2026 (O&M) -3-
accused is absconder or proclaimed offender.
POINT No.5
Regarding point No.(5), it is submitted as per the
statement of Investigating Officer HC Geeta Belt No.16/KTL,
posted at Police Station Sadar, Kaithal (Annexure-3), sections
354, 354-A and 34 IPC were deleted during investigation.
POINT No.6
Regarding point No.(6), it is submitted as per the
statement of Investigating Officer HC Geeta Belt No.16/KTL,
posted at Police Station Sadar, Kaithal (Annexure-3), challan was
presented only against accused Sandeep Kumar and remaining
three accused namely Rajinder Singh, Sheela Devi and Pardeep
Kumar were found innocent. No investigation is pending against
them.
POINT No.7
Regarding point No.(7), it is submitted that name of the
complainant/injured/aggrieved is Rajni daughter of Ramkaran,
resident of Village Barot, Tehsil and District Kaithal.
POINT No.8
Regarding point No.(8), it is submitted that complainant Rajni has
appeared before the Court and her statement has been duly
recorded (Annexure-1).
POINT NO.9
Regarding Point No.(9), it is submitted that the Investigating
CRM-M-9870-2026 (O&M) -4-
officer HC Geeta Belt No.16/KTL, posted at Police Station Sadar,
Kaithal appeared before the Court and her statement has been
recorded (Annexure-3).
POINT NO.10
Regarding Point No.(10), it is submitted that the case is
at the stage of prosecution evidence.
POINT NO.11
Regarding Point No.(11), it is submitted that complainant
Rajni daughter of Ramkaran, resident of Village Barot, Tehsil and
District Kaithal, vide separately recorded statement has stated
that compromise has been effected between the parties out of their
free will and without any coercion or pressure from any corner.
Statement of complainant/victim is (Annexure-1). She has stated
that she has no objection if FIR is quashed. Accused Sandeep
Kumar, son of Rajinder Singh, resident of village Matur, Tehsil
Kalayat, District Kaithal has also stated that compromise is
correct and genuine and is effected out of free will of the parties,
without any pressure or coercion. Separate statement of accused is
recorded in this regard (Annexure-2). In view of the said
statements of the parties, the compromise appears to have been
effected voluntarily and out of the free will. It is submitted that the
compromise effected between the parties is genuine.
POINT NO.11
Regarding point No.(12), it is submitted as per the
statement of Investigating Officer HC Geeta Belt No.16/KTL,
CRM-M-9870-2026 (O&M) -5-
posted at Police Station Sadar, Kaithal (Annexure-3), no other
criminal case or proceedings is pending against accused Sandeep
Kumar."
4. Learned State counsel and learned counsel for respondent No.2
have not raised any dispute regarding the factum of compromise between
petitioner 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. 9 dated 29.01.2022 under Sections 323, 406, 498-A
and 506 Indian Penal Code, Women Police Station Kaithal, District Kaithal
and all consequential proceedings arising therefrom, are quashed qua the
petitioner.
8. Pending miscellaneous applications, if any, stand disposed of.
(SHALINI SINGH NAGPAL)
24.04.2026 JUDGE
Sumit Singla
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
