Punjab-Haryana High Court
Rohtas Singh And Others vs State Of Haryana And Others on 6 May, 2026
CRM-M-37901-2025 (O&M) 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH.
261 CRM-M-37901-2025 (O&M).
Date of Decision: 06.05.2026.
Rohtas Singh and others ....Petitioners.
VERSUS
State of Haryana and others ....Respondents.
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CORAM : HON'BLE MR. JUSTICE SANJAY VASHISTH
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Present: Mr. Rohan Mittal, Advocate for the petitioners.
Mr. Pawan Kumar Jhanda, Senior Deputy Advocate General,
Haryana.
Mr. Ravi Kumar Girdhwal,Advocate for respondents No.2 and 3.
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SANJAY VASHISTH, J. (Oral)
The present petition under Section 528, BNSS, 2023, has been filed by the petitioners, for quashing of FIR No.268 dated 14.09.2022 (Annexure P-1), for the offences punishable under Sections 148, 149, 323, 341, 354-A, 506 and 509 of IPC (Section 354-A and 509 of IPC deleted, whereas Section 325 of IPC added later on), registered at Police Station City Ateli, District Mahendergarh, with all consequential proceedings arising therefrom, on the basis of compromise dated 19.06.2025 (Annexure P-2).
2. Vide order dated 21.07.2025, the affected parties were directed to appear before the learned Trial Court/Illaqa Magistrate, for getting their respective statements recorded with regard to the compromise.
3. Report has since been received from learned Judicial Magistrate JITENDER 2026.05.07 14:02 I attest to the accuracy of this document CRM-M-37901-2025 (O&M) 2 Ist Class, Narnaul, in pursuance to the directions of this Court wherein, the factum of the compromise arrived at between the parties stands verified and confirmed. As per the report(s) compromise has indeed been effected between the parties and the same is without any pressure or coercion and out of their free will and the private respondents have also made statement to the effect that they would have no objection if the FIR qua the accused-petitioners is quashed.
4. The trial Court has annexed the statements of the parties in original, along with its report. The relevant part of the said report is reproduced here-below:
Sr. Description
No.
1. Total number of persons found Eleven involved as accused in the dispute/FIR
2. Number of complainant/victim(s) One complainant and one victim
3. Whether all the accused and Yes complainant / victims are party to compromise & signed the same
4. In case, any affected person (accused No or complainant) is left out or not arrayed as party in the quashing petition before High Court, detail whereof; OR His/her statement is still to be -- recorded, in compliance to the direction of this Court, details of such person
5. Whether any accused has been No declared as a proclaimed offender/person or any such proceedings against him/her have been initiated or pending adjudication
6. Report of the Court whether Yes compromise is genuine, voluntary, and without any coercion or undue influence
7. Any other aspect relevant to the All the relevant aspects have been present case. detailed above.
JITENDER 2026.05.07 14:02 I attest to the accuracy of this document CRM-M-37901-2025 (O&M) 3
5. Learned State counsel too submits that there are no other accused other than the petitioners and the private respondent is the only aggrieved person in the FIR in question.
6. In view of the report of the learned Judicial Magistrate First Class, Narnaul, and the principles laid down by Hon'ble the Apex Court in Gian Singh Vs. State of Punjab and others (2012) 10 SCC 303, and also by the Full Bench of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052, the instant petition is allowed. The aforesaid FIR and all consequential proceedings arising out of it, are quashed.
7. Needless to say that the parties shall remain bound by the terms of compromise and their statements recorded before the Court below.
8. Petition stands disposed of.
Pending misc. application(s), if any, also stand(s) disposed of.
(SANJAY VASHISTH) JUDGE 06.05.2026 jitender Whether speaking/ reasoned : Yes/ No Whether Reportable : Yes/ No JITENDER 2026.05.07 14:02 I attest to the accuracy of this document