Sumer Singh And Another vs State Of Haryana And Others

Sanjay Vashisth, J

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-3), effected between the parties.

DETAILS OF CRIMINAL CASE:-

FIR No.

Date

Section(s)

Police Station

38

03.02.2024

147, 148, 323, 452 and 506 IPC

Faridabd Central, District Faridabad, Haryana

Vide order dated 11.11.2025, 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 29.11.2025 has since been received from learned Additional 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:

(1) As per the statement made by the investigating officer, two persons have been arrayed as accused in this FIR namely Sumer Singh and Suman Devi.

(2) None of the accused has been declared as proclaimed offfender as per the report made by the investigating officer ASI Krishan Lal.

(3) Compromise effected between the parties to the petition seems to be genuine, voluntary and without any coercion or undue influence.

(4) The accused persons are not involved in any other FIR as per the report made by the investigating officer ASI Krishan Lal.

(5) The statements of the complainant Nidhi Pangasa and injured Chahak Pangasa have been recorded in the court on 19.11.2025.

(6) Statement of the investigating officer ASI Krishan Lal has been recorded in the court and as per his statement, there is one complainant/victim namely Nidhi Pangasa and one injured/victim namely Chahak Pangasa. As per his statement, victim/complainant Nidhi Pangasa and injured Chahak Pangasa as well as accused persons namely Sumer Singh and Suman Devi are party to the compromise in question.

Learned counsel for the petitioners submits that petitioners are 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 Additional 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.