Punjab-Haryana High Court
Baljit Singh vs State Of Punjab And Another on 19 December, 2025
MOHIT 2025.12.22 18:01 2025 PRUE: T6838 CRM-M-63403-2024 (O&M) -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 248 CRM-M-63403-2024 (O&M) Date of Decision: 19.12.2025 BALJIT SINGH ....Petitioner Versus STATE OF PUNJAB AND ANOTHER .... Respondents CORAM: HON'BLE MS. JUSTICE RUPINDERJIT CHAHAL Present:- Mr. Akinchan Aggarwal, Advocate for the petitioner. Mr. Jatin Kundu, AAG, Punjab. Mr. Utkarsh R. Madaan, Advocate for respondent No.2. 3h ok 3K 3k ok RUPINDERJIT CHAHAL, J (ORAL)
1. This is a petition filed under Section 528 of the Bhartiya Nagrik Suraksha Sanhita, 2023 for quashing of FIR No. 144 dated 04.07.2023 registered under Section 429 IPC and Section 11 of Prevention of Curelty to Animals Act (PCA), 1990 at Police Station City Moga, District Moga (Annexure P-1) and subsequent proceedings arising therefrom on the basis of compromise/settlement dated 06.06.2024 (Annexure P-2).
2. This Court vide order dated 13.10.2025 had directed the parties to appear before the Illaqa/Duty Magistrate to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.
3. Pursuant to the aforesaid order, parties have appeared before the Judicial Magistrate Ist Class, Moga and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dated 10.12.2025 to the effect that the compromise has been effected I attest to the accuracy and integrity of this document MOHIT 2025.12.22 18:01 2025 PRUE: T6838 CRM-M-63403-2024 (O&M) -2- between the parties voluntarily and without any coercion or undue influence.
4. Learned State counsel as well as counsel for respondent No.2 have not disputed the factum of compromise between the parties.
5. In view of the above, no useful purpose would be served to continue with the proceedings before the trial Court in the instant FIR.
6. Following the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others Versus State of Punjab and another 2007 (3) RCR (Criminal) 1052 and approved by the Hon'ble Supreme Court in Gian Singh Versus State of Punjab and others (2012) 10 SCC 303, this petition is allowed and FIR No. 144 dated 04.07.2023 registered under Section 429 IPC and Section 11 of Prevention of Curelty to Animals Act (PCA), 1990 at Police Station City Moga, District Moga (Annexure P-1) and all subsequent proceedings arising therefrom on the basis of compromise/settlement dated 06.06.2024 (Annexure P-2) are quashed.
7. Pending miscellaneous application(s), if any, stand(s) disposed of, accordingly.
(RUPINDERJIT CHAHAL) 19.12.2025 JUDGE Mohit Bishnoi Whether speaking/reasoned : Yes/No Whether reportable : Yes/No I attest to the accuracy and integrity of this document