Chahak Pangasa vs State Of Haryana And Another

Sanjay Vashisth, J

CRM No. 21304 of 2026

Present application has been filed under Section 528 of BNSS, for placing on record affidavit(s) dated 11.05.2026 of respondents No. 3 to 5 in compliance of order dated 08.05.2026.

Notice in the application.

At the asking of the Court, Mr. Amish Sharma, AAG, Haryana accepts notice on behalf of respondent-State and has no objection in case the application is allowed.

Accordingly, application is allowed and affidavit(s) dated 11.05.2026 of respondents No. 3 to 5 are taken on record subject to all just exceptions.

Registry is directed to tag the same at appropriate place.

Instant petition has been filed under Section 528 of BNSS, seeking quashing of the below detailed First Information Report (FIR), and all the consequential proceedings arising therefrom, on the basis of the compromise (Annexure P-2), effected between the parties.

DETAILS OF CRIMINAL CASE:-

FIR No.

Date

Section(s)

Police Station

33

31.01.2024

380, 454 IPC

Faridabd Central, District Faridabad, Haryana

Vide order dated 07.11.2025, 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.

Report dated 04.12.2025 has since been received from learned Chief Judge (Sr. Divn.)-cum-Chief Judicial Magistrate, Faridabad, 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 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.

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 herein below:

i. The compromise between the parties appears to be genuine, voluntarily and without any coercion or undue influence from the statement given before the court.

ii. As per statement of IO HC Yogesh Kumar, only one accused namely Chahak Pangasa was named in FIR and was found to be culprit.

iii. All victims and accused have entered into compromise.

iv. As per statement suffered by parties, there is a complete compromise.

v. As per case record, the trial is at the stage of consideration on charge. Accused neither has been convicted nor any appeal is pending in Appellate Court.

vi. As per statement of I.O HC Yogesh Kumar, accused has not been declared proclaimed offender in this case and no other criminal proceeding is pending against accused before any competent court of law.

Learned counsel for the petitioner submits that petitioner is the only named accused in the FIR in question, and that the private respondents are complainant/injured party therein.

Learned State counsel does not dispute the aforesaid factual position and affirms the same during the course of arguments.

In view of the report of the learned Civil Judge (Sr. Divn.)-cum-Chief Judicial Magistrate, Faridabad, 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.

Needless to say the parties shall remain bound by the terms of compromise and their statements recorded before the Court below

Petition stands disposed of.