Punjab-Haryana High Court
Gurdayal Singh Through Special Power Of ... vs State Of Haryana And Another on 18 November, 2025
AMIT KAUNDAL 2025.11.19 13:50 9025:PHHC 159824 Seen RN arg atts ae dp ae i = pes rie eta Sto os CRM-M-63020-2025 -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 123 CRM-M-63020-2025 Date of decision: 18.11.2025 Shubham s/o Gurdayal Singh through his special power of attorney-holder Gurdayal Singh ... Petitioner Versus The State of Haryana and another ... Respondents CORAM: HON'BLE MR. JUSTICE H.S. GREWAL Present:- | Mr. Parmender Singh, Advocate for the petitioner. Mr. Tapan Masta, Addl. A.G., Haryana. Mr. Gurcharan Singh, Advocate for respondent No.2. ke H.S. Grewal, J.
1. 'The present petition has been filed under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of FIR No.161 dated 01.05.2021, under Sections 279, 336 & 427 IPC, registered at Police Station Ladwa, District Kurukshetra and all the subsequent proceedings arising therefrom, on the basis of affidavil/compromise dated 20.08.2025 of the complainant/respondent No.2 (Annexure P-2}.
2. Learned counsel for the petitioner submits that with the intervention of the respectable of the village, the matter has indeed been compromised between the parties. He has also furnished an original affidavit of Pinki Devi w/o Narsi (complainant) in Court, which is taken on record.
3. Notice of motion.
| attest to the accuracy and integrity of this document Chandigarh 9025:PHHC 159824 Seen he tie or FS ae pre tite aoe Pair eo CRM-M-63020-2025 -2-
4. On the asking of the Court, Mr. Tapan Masta, Addl. A.G., Haryana, accepts notice on behalf of respondent No.1 and has filed status report by way of an affidavit of DSP, Ladwa, Kurukshetra in Court which is taken on record.
5. Mr. Gurcharan Kumar, Advocate has put in appearance on behalf of respondent No.2 and confirms the factum of the compromise having been effected between the parties and states that he has no objection to the quashing of the FIR in question.
6. In that view of the matter, even if this case is taken to its logical conclusion, it would only be an exercise in futility as the parties have already settled their differences. Therefore, no purpose would be served in wasting the time and resources of the State in pursuing this case to its pre-ordained end. It would, therefore, be better to give a quietus to the issue at this stage.
7. Accordingly, the petition is allowed and FIR WNo.i6] dated 01.05.2021, under Sections 279, 336 & 427 IPC, registered ait Police Station Ladwa, District Kurukshetra and all other consequential proceedings arising therefrom qua the petitioner shall stand quashed.
(H.S. GREWAL) JUDGE November 18, 2025 A. Kaundal Whether speaking/reasoned_ : Yes/No Whether reportable : Yes/No AMIT KAUNDAL 2025.11.19 13:50 | attest to the accuracy and integrity of this document Chandigarh