Parveen Kumari And Others vs State Of Haryana And Others

127 IN THE HIGH COURT OF PUNJAB AND HARYANA

in/and Decided on:13.08.2026 Parveen Kumari and others .....Petitioners VERSUS State of Haryana and others .....Respondents CORAM: HON'BLE MS. JUSTICE MANDEEP PANNU Present: Mr. Dhruv Sihag, Advocate for the applicants/petitioners Mr. Sushil Kumar Bhardwaj, Addl.AG, Haryana Mr.Abhimanyu, Advocate for Mr. Shiv Kumar, Advocate for respondents No.2 to 4

This is an application for preponement of hearing of the main case, which is pending for 05.11.2026.

For the reasons stated in the application, the same is allowed. Main case is preponed from 05.11.2026 to today and with the consent of the learned counsel for the parties, the same is taken on Board for hearing. Main case

The present petition has been filed under Section 528 B.N.S.S. (corresponding Section 482 Cr.P.C.) for quashing of FIR No.121 dated 19.04.2022 registered under Section 323, 452, 506, 509, 34 IPC [ 115(2), 333, 351(2), 79, 3(5) of BNS] at Police Station, Sector 9-A, Gurugram, Haryana and all the consequential proceedings arising therefrom, on the basis of compromise deed dated 29.05.2026 (Annexure P-2).

Since the parties had entered into a compromise, vide order dated 07.07.2026 they were directed to appear before the Illaqa Magistrate/Duty Magistrate/Trial Court and report with regard to the genuineness of the compromise was called for.

The report dated 17.07.2026 has been received from the Judicial Magistrate 1 Class, Gurugram, stating that the parties have entered into a compromise, which is genuine, voluntary and without any coercion or undue influence.

Reliance in this regard can be placed on judgment of the Full Bench of this Court in Kulwinder Singh and others vs. State of Punjab, 2007 (3) RCR (Criminal) 1052, wherein it has been held that power of High Court under Section 482 has no limits, however, the same should be exercised sparingly and with utmost care and caution. It was further observed that Courts play a paramount important role in achieving peace, harmony and ever-lasting congeniality in society and resolution of a dispute by way of compromise between two warring parties, should attract immediate and prompt attention of the Court unless such compromise is abhorrent to lawful composition of the society or would promote savagery.

Hon’ble Supreme Court in 'Gian Singh Versus State of Punjab and another,(2012) 10 SCC 303', has held that the inherent jurisdiction of the High Court under Section 482 Cr.P.C. can be invoked to quash criminal proceedings or an FIR, including those involving non-compoundable offences, where the dispute is essentially private in character and the settlement between the parties is voluntary, genuine and bona fide. The Court observed that such jurisdiction should be exercised with the object of securing the ends of justice or preventing abuse of the process of the Court.

In the facts and circumstances of the present case, this Court is satisfied that the FIR in question is liable to be quashed, as the continuance of the criminal proceedings would not advance the cause of justice in view of the amicable settlement arrived at between the parties. The compromise has been verified to be genuine, voluntary and free from any coercion, inducement or undue influence. The dispute is essentially private and personal in nature and does not relate to any heinous or serious offence affecting society at large. Accordingly, to secure the ends of justice and to prevent misuse of the judicial process, this Court considers it a fit case for exercising its inherent powers to quash the FIR in question along with all consequential proceedings arising therefrom.

Consequently, FIR No.121 dated 19.04.2022 registered under Section 323, 452, 506, 509, 34 IPC [ 115(2), 333, 351(2), 79, 3(5) of BNS] at Police Station, Sector 9-A, Gurugram, Haryana alongwith all the consequential proceedings arising therefrom is hereby quashed qua the petitioners, on the basis of compromise deed 29.05.2026 (Annexure P-2).

The present petition is hereby allowed.

All pending miscellaneous application(s), if any, stands disposed of. (MANDEEP PANNU) 13.08.2026 JUDGE