Punjab-Haryana High Court
Xxxxxxxxxxxx vs Xxxxxxxxxxxx on 11 March, 2026
CRM-M-71529
71529-2025 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
297
CRM
CRM-M-71529-2025
Date of decision : 11.03.2026
Anwar alias Anwar Khan
...... Petitioner
V/S
State of Punjab and Anr.
..... Respondents
Respondent
CORAM : HON'BLE MS. JUSTICE AMARJOT BHATTI
Present: Mr. Rishav Jain,, Advocate for petitioner.
Mr. Ekom Pal Sagoo, AAG, Punjab
Punjab.
Ms. Shivaly Singla, Advocate for respondent No.2.
****
AMARJOT BHATTI J. (ORAL)
1. Petitioner - Anwar alias Anwar Khan has filed this petition under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of FIR No.25 dated 27.12.2022, 27.12.2022, registered under Sections 498-A, 506 of IPC 1860 at Police Station Women Cell, Malerkotla,, District Malerkotla and all the subsequent proceedings arising therefrom, qua the petitioner,, in the light of compromise effected between the parties dated 20.11.2025 (Annexure P-1)
1) and Divorce Agreement/Khula Nama dated 20.11.2025 (Annexure P-2).
2. As per facts of the case, complainant complainant/respondent /respondent No.2 Parveen Akhtar filed written complaint against her husband Anwar Khan and other members of in--laws laws family alleging that earlier she had filed one application with the police for the harassment caused to her by her hus husband band and other SUNIL DEVI 2026.03.16 17:41 I attest to the accuracy and integrity of this document CRM-M-71529 71529-2025 -2- members of in-laws laws family for their demand of dowry, beating given to her and misappropriation of her istridhan.. She got married with Anwar Khan on 20.05.2012. Her parents had spent approximately Rs.20 Lakhs which was beyond their capacity.
capacity. She was given dowry articles as detailed in the FIR. Right from the very beginning her husband and members of in in-laws laws family were unhappy with the dowry articles and they started harassing her to bring cash of Rs.10 Lakhs and an A.C. She expressed her inability to satisfy this demand and for this reason she was beaten up and was told that she will not be allowed to live in the matrimonial home. She continued to live in the matrimonial home and tolerated their behaviour to save her marriage. She has narrated rrated various incidents which took place in the matrimonial home. On 26.01.2022,, she was beaten up and on this she informed her father. A Panchayat was convened even after they left the house. She was again beaten up. Since that day, she is living in her parental house. She called her husband several times but he insisted on his demand. Finally, she filed the present complaint.
3. Petitioner filed this petition for quashing of aforesaid FIR on the basis of compromise. Vide order dated 08.01.2026 petitioner and respondent No.2 were directed to appear before the trial Court/Illaqa Magistrate for recording their statements on the basis of compromise. Detailed report regarding compromise has been received from the court of Judicial Magistrate Ist Class, Malerkotla dated 10.02.2026.. Statement of respondent No.2 has been recorded where she confirmed the compromise with petitioner.. She confirmed SUNIL DEVI 2026.03.16 17:41 I attest to the accuracy and integrity of this document CRM-M-71529 71529-2025 -3- that this compromise has been effected voluntarily, without any coercion or undue influence and she has no objection objection regarding quashing of FIR.
4. Petitioner Anwar alias Anwar Khan also confirmed this fact in his Petitioner-
statement. Statement of ASI Baljinder Kaur is also recorded who confirmed that petitioner is not involved or declared as proclaimed offender in any ot other her criminal case.
5. Therefore, from the report of Judicial Magistrate Ist Class, Malerkotla it is clear that the compromise has been effected between the parties without any pressure, coercion or undue influence, which is acceptable to both the parties. They have mutually settled all their claims arisen from matrimonial dispute. They have taken divorce from each other by way of Deed of Khula (Khula Nama).. Matter has been settled in Rs.4,5 Rs. 50,000/-. Now,, they will be able to live independently in peace and harmony. It will end the litigation started between them.
6. Gainful reference can be made to the judgment of Larger Bench of Five Judges of this High Court cited in 2007(3) R.C.R. (Criminal) 1052 titled as "Kulwinder Singh and Ors. Vs. State of Punjab and Anr.", where it was explained that 'there can never be any hard and fast category which can be prescribed to enable the court to exercise its power under Section 482 of Cr.P.C. The only principle that can be laid down is the one which has been incorporated in the the section itself i.e. to prevent abuse of the process of any court or to secure the ends of justice.'
7. Therefore, by relying upon the ratio of the aforesaid judgment, no purpose would be served with the continuation of criminal proceedings. SUNIL DEVI 2026.03.16 17:41 I attest to the accuracy and integrity of this document CRM-M-71529 71529-2025 -4- Considering g these facts, the petition filed by the petitioner is accepted and FIR No.25 dated 27.12.2022, registered under Sections 498 498-A, A, 506 of IPC 1860 at Police Station Women Cell, Malerkotla, District Malerkotla and all subsequent proceedings arisen therefrom are quashed qua petitioner Anwar alias Anwar Khan.
(AMARJOT BHATTI ) JUDGE 11.03.2026.
Sunil Devi Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No SUNIL DEVI 2026.03.16 17:41 I attest to the accuracy and integrity of this document