Punjab-Haryana High Court
Dharambir And Others vs State Of Haryana And Others on 20 February, 2025
Neutral Citation No:=2025:PHHC:025251
129 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-9685-2025
Date of decision: 20.02.2025
DHARAMBIR AND OTHERS
...PETITIONERS
V/S
STATE OF HARYANA AND OTHERS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE HARPREET
RPREET SINGH BRAR
Present: Dr. Sumati Jund, Advocate for the petitioner
petitioners.
(through video conferencing)
****
HARPREET SINGH BRAR,
BRAR J. (ORAL)
1. Prayer in the present petition filed under Section 528 BNSS, 2023 is for quashing of FIR No.225 dated 15.07.2017 registered under Sections 148/149/323/506 IPC at Police Station Nissing, District Karnal (Annexure P P-
1) and all the subsequent proceedings arising therefrom on the basis of compromise dated 05.02.2025 (Annexure P-2).
P
2. Ms. Harmeet Kaur Chanan, Advocate has put in appearance on behalf of respondent Nos.2 No and 3 and filed her vakalatnama which is taken on record. Registry is directed to tag the same at the appropriate place.
3. Upon advance notice, Mr. Vikas Bhardwaj, AAG, Haryana Haryana, puts in appearance ance on behalf of respondent-State.
respondent State. He, at the very outset, submits that in the FIR (supra), ( ), five persons have been nominated as accused and only three of the accused have approached this Court. As such, it is a partial compromise, which has been specifically specifically transcribed by the Division Bench of this Court in Rakesh Das vs. State of Haryana and another bearing CRM-M No.48043 of 2023 (O & M), whereby a Single Bench of this Court has made 1 of 2 ::: Downloaded on - 23-02-2025 06:05:42 ::: Neutral Citation No:=2025:PHHC:025251 CRM-M-9685-2025 2025 -2- reference to the larger Bench as to whether the partial compromise or piecemeal compromise with some of the accused is permissible or not, upon which, Division Bench of this Court has answered the reference by holding that partial compromise is not permissible.
4. As such, in view of the judgment passed by Division Bench of this Court in Rakesh Das (supra),, present petition is dismissed being not maintainable.
(HARPREET HARPREET SINGH BRAR BRAR) February 20, 2025 202 JUDGE manisha
(i) Whether speaking/reasoned Yes/No
(ii) Whether reportable Yes/No 2 of 2 ::: Downloaded on - 23-02-2025 06:05:42 :::