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Judgment
MANISHA BATRA, J. (Oral)
The present petition has been filed under Section 528 of Bharatiya Nagarik Suraksha Sanhita (for short “BNSS”) for quashing of FIR No.118 dated 28.05.2026 registered under Sections 115(2), 117(2), 3(5), 333 of Bharatiya Nyaya Sanhita, 2023 (for short “BNS”) at Police Station Rama Mandi, District Police Commissionerate, Jalandhar and subsequent proceedings emanating therefrom on the basis of compromise dated 24.09.2026 (Annexure P-2).
This Court vide order dated 08.10.2026 had directed the parties to appear before the trial Court to get their statements recorded and the learned Magistrate was directed to send his report qua the genuineness of the compromise.
Pursuant to the aforesaid order, parties have appeared before the learned Judicial Magistrate First Class, Jalandhar and got their statements recorded. On the basis of the statements so recorded, learned Magistrate has submitted report dated 05.11.2026 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 counsel for respondent No.2 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.118 dated 28.05.2026 registered under Sections 115(2), 117(2), 3(5), 333 of BNS at Police Station Rama Mandi, District Police Commissionerate, Jalandhar and subsequent proceedings emanating therefrom on the basis of compromise dated 24.09.2026 (Annexure P-2) are quashed qua the petitioners.