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Judgment
VIKRAM AGGARWAL, J (ORAL)
The prayer in this petition is for quashing of FIR No.88, dated 25.08.2024 registered under Sections 115, 117(2), 127(2), 351(2) of Bharatiya Nyaya Sanhita, 2023 (for short the "BNS") and Section 3(1)(s), 3(2)(v), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station GRP Rewari, District GRP Ambala Cantt along with all subsequent proceedings arising therefrom on the basis of a compromise dated 31.10.2025 arrived at between the petitioner and respondent No. 2.
The report dated 07.02.2026 received from the Court of ACJ(SD)-cum-SDJM, Mohindergarh through the office of the District and Sessions Judge, Rewari filed in the Registry is taken on record. The Registry is directed to tag the same at an appropriate place on the case file.
Vide orders dated 10.11.2025 and 22.01.2026, a coordinate Bench had directed the parties to appear before the Area Magistrate/trial Court for getting their statements recorded with regard to the compromise dated 31.10.2025.
The Area Magistrate/trial Court was to submit a report in this regard giving certain details as enumerated in the said order.
Pursuant to the orders dated 10.11.2025 and 22.01.2026 passed by this Court, the parties appeared before the ACJ(SD)-cum-SDJM, Mohindergarh, and as per the report dated 07.02.2026 submitted to this Court, both the parties got their respective statements recorded in Court.
A perusal of the aforesaid report would show that the parties have effected a genuine compromise without there being any pressure, coercion or undue influence. The powers under Section 528 BNSS can be exercised in such like situations in order to prevent unnecessary vagaries of criminal trial to be faced by the parties, when there are remote chances of conviction of the accused. The compromise in question is found to be fully in consonance with the directions issued by the Court in "Kulwinder Singh & Ors. Vs. State of Punjab 2007(3) RCR (Criminal) 1052 and Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR (Crl.) 543".
In view of the aforesaid report of the ACJ(SD)-cum-SDJM, Mohindergarh accompanied by statements of both the parties, the present petition is allowed and FIR No.88, dated 25.08.2024 registered under Sections 115, 117(2), 127(2), 351(2) of Bharatiya Nyaya Sanhita, 2023 (for short the "BNS") and Section 3(1)(s), 3(2)(v), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station GRP Rewari, District GRP Ambala Cantt, along with all consequential proceedings arising therefrom is hereby quashed qua the petitioners.