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Judgment
8 paragraphs · 378 wordsH.S. Grewal, J
The present petition has been filed under Section 528 of BNSS, 2023 for quashing the impugned FIR No. 0118 dated 09.08.2025, under sections 115(2), 118(1), 351(2), 324(4), 3(5), 190, 191 of BNS, 2023 at Police Station Barnala, District Barnala (Annexure P-1) and subsequent proceedings arising therefrom on the basis of Compromise deed dated 27.08.2025 (Annexure P-2) effected between the parties as well as the law laid down by this Hon'ble Court in Kulwinder Singh and others Vs. State of Punjab and another 2007 (3) RCR (Criminal) 1052.
This Court vide order dated 04.09.2025 had directed the parties to appear before the trial Court to get their statements recorded and the learned Magistrate was directed to send its report qua the genuineness of the compromise.
Pursuant to the aforesaid order, parties have appeared before the learned CJM, Barnala and got their statements recorded. On the basis of the statements so recorded, learned CJM, Barnala has submitted copy of report dated 13.01.2026 to the effect that the compromise has been effected between the parties voluntarily and without any coercion or undue influence.
Learned State counsel as well as learned counsel for the complainants have not disputed the factum of compromise between the parties.
In view of the above, no useful purpose would be served to continue with the proceedings before the trial Court in the instant FIR.
Following the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others Versus State of Punjab and another 2007 (3) RCR (Criminal) 1052 and approved by the Hon'ble Supreme Court in Gian Singh Versus State of Punjab and others (2012) 10 SCC 303, this petition is allowed and FIR No. 0118 dated 09.08.2025, under sections 115(2), 118(1), 351(2), 324(4), 3(5), 190, 191 of BNS, 2023 at Police Station Barnala, District Barnala (Annexure P-1) alongwith all consequential proceedings arising therefrom are quashed qua the petitioners on the basis of compromise dated 27.08.2025 subject to payment of Rs. 20,000/- as costs to be deposited with the Punjab and Haryana High Court Employees Welfare Association Fund having Account No.37167209613 in State Bank of India, High Court Branch, Chandigarh, IFSC Code No.SBIN0050306.
Pending applications, if any, shall also stand disposed of.