Harpreet Singh vs State Of HP & Ors

Rakesh Kainthla, J

The petitioner has filed the present petition for quashing of FIR No. 243 of 2025, dated 18.7.2025, registered at Police Station Nalagarh, District Solan, H.P., for the commission of offences punishable under Sections 281 and 125(a) of the Bharatiya Nyaya Sanhita, 2023 (BNS) and the consequential proceedings arising out of the said FIR based on the compromise effected between the parties.

It has been asserted that the parties have compromised the matter with the intervention of the respectable persons of the society to maintain a cordial relationship with each other and the peace and harmony in the society. Hence, the petition.

Statements of the informant, Maan Singh and the victim, Harpreet Kaur, were recorded on 7.4.2026, in which they stated that they had entered into a compromise with the accused voluntarily without any influence from any person, and they had no objection in case the FIR is ordered to be quashed based on a compromise.

I have heard learned counsel for the parties and have gone through the records carefully.

The offence punishable under Section 281 of BNS corresponds to Section 279, and Section 125(a) of BNS corresponds to Section 337 of IPC. This Court has already quashed the F.I.R. registered for the commission of offences punishable under Sections 279 and 337 of IPC in Sushant vs State of H.P. 2023 HLJ 531, Vikas Huda vs. State of H.P. 2023 STPL 3009, Kulwidner Singh vs Ankush Kumar 2023 HLR 384 and Nishant vs. State 2022 Suppl. Shim Law Cases 45 based on compromise. These judgments are binding on this Court.

In view of these binding precedents, the present petition is allowed and the FIR No. 243 of 2025, dated 18.7.2025, registered at Police Station Nalagarh, District Solan, H.P., for the commission of offences punishable under Sections 281 and 125(a) of BNS and the consequential proceedings pending against the petitioner-accused pursuant to the FIR are ordered to be quashed.

Petition stands disposed of in the above terms, so also pending miscellaneous applications, if any.

Parties are permitted to produce a copy of this judgment, downloaded from the webpage of the High Court of Himachal Pradesh, before the authorities concerned, and the said authorities shall not insist on the production of a certified copy, but if required, may verify passing of the order from the Website of the High Court.