Anjana Diwan And Others vs State Of Haryana And Others
- Court
- Punjab and Haryana High Court
1
CRM-M-46797-2
IN
2026(O&M)
NJAB AND HARYANA
THE HIGH COURT OF PUN
ARH
AT CHANDIGA
119
6
CRM-M-46797-2026 (O&M)
Date of decision: 13.11.2026
ANJANA DI
IWAN AND OTHERS
…PETITIONERS
VERSUS
HARYANA AND OTHERS
STATE OF
CORAM: H
…RESPONDENTS
HON'BLE MS. JUSTICE SHAL
LINI SINGH NAGPAL
Present:
Mr. Ashish Kaushik, Advocate
for the petitioners.
Shalini Sing
1.
Mr. Vikas Bhardwaj, AAG, Har
ryana.
Mr. Gursharan Singh, Advocate
Mr. Gurmanjot Singh, Advocate
For respondents No.2 to 5.
for
e
*
gh Nagpal, J. (Oral)
The petition under Section 52
8, Bharatiya Nagarik Suraksha
a
Sanhita, 202
23 seeks quashing of FIR No
o.108 dated 24.04.2024 under
r
Sections 148
8, 149, 323, 324, 427, 506 of I
Indian Penal Code, 1860 Police
e
Station Julan
na, District Jind and all con
nsequential proceedings arising
g
therefrom, on
n the basis of compromise dated
10.06.2026.
2.
On 21.08.2026 and 29.09.2026
, this Court directed the parties
s
to appear be
fore learned trial Court/Illaqa M
Magistrate for recording of their
r
statements w
with regard to compromise dated
10.06.2026.
3.
In compliance of the aforesaid
d order, parties appeared before
e
learned Judic
cial Magistrate First Class, Jind
on 05.11.2026 and 06.11.2026.
.
Statement o
f Investigating Officer ASI A
Anil Kumar was recorded on
n
12.11.2026.
Learned Judicial Magistrate Fir
rst Class, Jind has submitted his
s
report record
ding satisfaction that all the pa
arties have entered into a valid
d
JYOTI
2026.11.13 18:41
I attest to the accuracy and
integrity of this document
2
CRM-M-46797-2
2026(O&M)
compromise
without any influence or coerc
cion. Point-wise report as under
r
has been sub
mitted:
a). In the FIR No.0108 dated 2
24.04.2024, under Sections 148,
149, 323, 324, 427, 506 of In
dian Penal Code, 1860, Police
e
Station, Julana, total five persons
s namely, Anjana Diwan, Deepak
k
son of Bhanvar Singh, Sonu Cho
ouhan, Harjinder Singh and Ajay
y
Panchal, have been arrayed as ac
ccused.
b) In the aforementioned FIR,
none of the accused has been
n
declared as proclaimed person/of
ffender by the Court;
c) The complainant-victim Vidha
a Chaudhary wife of Shiv Kumar
r
and other victims namely Nikita d
daughter of Vinod Dogra, Gunjan
n
daughter of Shiv Kumar and Ba
alwant son of Shiv Kumar, have
e
appeared and made statements a
about the compromise. Statements
s
of accused persons namely A
Anjana Diwan, Deepak son of
f
Bhanvar Singh, Sonu Chouha
an, Harjinder Singh and Ajay
y
Panchal, were recorded. They
y have stated that they have
e
compromised the matter with ea
ach other. The compromise has
s
been effected by their volition an
nd without any fear, pressure or
r
coercion. They all expressed
d their satisfaction with the
e
compromise. After recording the
e statements of parties and from
m
their demeanor, I am also satisf
fied that the compromise arrived
d
between the parties is genuine, v
voluntary and with the free will of
f
the parties.
JYOTI
2026.11.13 18:41
I attest to the accuracy and
integrity of this document
3
CRM-M-46797-2
2026(O&M)
d) No other criminal case is p
pending against accused Anjana
a
Diwan and Sonu Chouhan. One
case bearing FIR No. 123 dated
d
07.05.2026 under Sections 115 (2
2), 126 (2), 189 (2), 351 (2), 3 (5)
)
BNS, P.S. Shivaji Park is pend
ding against accused Harjinder
r
Singh. Six cases bearing FIR N
No. 108 dated 24.04.2026, under
r
Sections 148, 149, 323, 324,
427, 506 P.S. Shivaji Park
k
(Rajsthan), FIR No. 1193 dated
24.11.2023 under Sections 323,
341, 325 IPC, P.S, Kotwali (
(Rajsthan), FIR No. 824 dated
d
12.12.2023 under Sections 308, 3
34 IPC, P.S. Kotwali (Rajsthan),
FIR No. 739 dated 17.08.2022,
under Sections 395, 398, 120B,
3/25 Arms Act, P.S. Alwar (R
(Rajsthan), FIR No. 385 dated
d
27.04.2022, under Sections 19
9/54 Excise Act, P.S. Kotwali
i
(Rajsthan) and FIR No. 360 da
ated 30.07.2022, under Sections
s
19/54 Excise Act, P.S. Kotwali
(Rajsthan), are pending against
t
against accused Ajay Panchal. F
Fourteen cases bearing FIR No.
170 dated 01.03.2017, under Se
ections 143, 323, 341, 427 IPC,
P.S. Kotwali, Alwar, FIR No.
178 dated 03.05.2016, under
r
Sections 323, 341, 325 IPC, P.S
S. Arawali, Alwar, FIR No. 113
3
dated 04.02.2016, under Sections
s 323, 341, 34 IPC, P.S. Kotwali,
A
Alwar, FIR No. 212 dated 10.1
2.2014, under Section 382 IPC,
P.S. Kotwali, Alwar, FIR No.
463 dated 11.10.2014, under
r
Sections 323, 34 IPC, P.S.
Arawali, FIR No. 294 dated
d
03.04.2014, under Sections 452,
323, 325, 427, 120-B IPC, P.S.
Kotwali, Alwar, FIR No. 163 date
ed 11.04.2013, under Section 307
7
I
IPC, P.S. N.E.B. Alwar, FIR N
No. 34 dated 17.01.2010, under
r
Sections 143, 323, 341 IPC, P.S
S. Kotwali, Alwar, FIR No. 220
0
JYOTI
2026.11.13 18:41
I attest to the accuracy and
integrity of this document
4
CRM-M-46797-2
2026(O&M)
dated 04.04.2018, under Sections
s 307 IPC & 3/25, 5/27 Arms Act,
P.S. N.E.B. Alwar, FIR No. 59 d
dated Act, P.S. 27.01.2020, under
r
Section 3/25 Arms Arawali,
Alwar, FIR No. 477 dated
d
02.09.2020, under Sections 505
(1) (B) IPC and 5/27 Arms Act,
P.S. N.E.B., Alwar, FIR No. 55 d
dated 25.01.2020, under Sections
s
19/54, 54A, 54D Excise Act, P.S
S. Arawali, Alwar, FIR No. 108
8
dated 24.04.2024, under Section
ns 148, 149, 323, 324, 427, 500
0
I
IPC, P.S. Julana and FIR No
o. 58 dated 10.09.2021, under
r
Sections 16/54, 54D, 58 Excise A
Act, P.S. Purab Abkari, Alwar are
e
p
pending against accused Deepak.
.
e) Statements of complainant
and all the victims have been
n
recorded.
f
f) Statement of investigating offic
cer ASI Anil Kumar No. 448J has
s
also been recorded. The investig
gation officer has stated that the
e
case was registered on the comp
plaint of Vidha Chaudhary. The
e
complaint was filed against p
ersons namely, Anjana Diwan,
Deepak son of Bhanvar Singh, S
Sonu Chouhan, Harjinder Singh
h
and Ajay Panchal. No person
n was declared a proclaimed
d
p
person/offender. The investigati
ion officer also stated that one
e
e
case is pending against accused
d Harjinder Singh, six cases are
p
pending against accused Ajay P
Panchal and fourteen cases are
e
p
pending against accused Deepak.
.
The accused have also furnished
d a copy of cost deposit receipt of
f
Rs. 10,000/- with the fund main
ntained by Punjab and Haryana
a
High Court Employees Welfare
e Association in compliance of
f
JYOTI
2026.11.13 18:41
I attest to the accuracy and
integrity of this document
5
CRM-M-46797-2
2026(O&M)
order dated 29.09.2026 of Ho
on'ble High Court. The report
t
alongwith original recorded sta
atements of the parties and the
e
copy of zimni order dated 05.11.2
2026, 06.11.2026 and 12.11.2026
6
stand submitted for your kind per
rusal and further action.”
5.
Learned State counsel has not r
raised any dispute regarding the
e
factum of co
ompromise. Since the matter has
s been amicably settled between
n
the parties, c
ontinuation of the criminal proc
ceedings would be an exercise in
n
futility. Crim
minal antecedents of the accused
d cannot be sole consideration to
o
decline quash
hing proceedings arising out of
f FIR. In the light of principles
s
laid down by
y Full Bench Judgment of this C
Court in “ Kulwinder Singh and
d
07(3) RCR (Criminal) 1052 and
d
others Vs. St
tate of Punjab and another” 200
Hon’ble Sup
preme Court in “ Gian Singh
Versus State of Punjab and
d
others” (201
12) 10 SCC 303 , it is a fit cas
se for quashing of FIR for the
e
following rea
asons:-
i. Parties
s have amicably and voluntarily
settled the dispute by recording
g
statem
ments before the competent Court
t.
ii. Settlem
ment was executed freely, wi
ithout coercion, threat, undue
e
influen
nce, or illegal inducement.
iii. Disput
te is purely personal, private, and
d inter se between the parties.
iv. There
are no wider societal ramificatio
ons or adverse impact on public
c
interes
st on account of the offence alleg
ged.
v. Disput
te does not involve public m
money, public property, public
c
revenu
ue, or third-party rights.
JYOTI
2026.11.13 18:41
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integrity of this document
6
CRM-M-46797-2
vi. No pr
2026(O&M)
rejudice will be caused to t
the public at large, financial
l
institut
tions, or public authorities.
vii. There
would be no disturbance to pu
ublic peace, public order, social
l
fabric,
or public confidence.
viii. Allege
ed acts do not involve abuse of p
public office, or breach of public
c
trust.
ix. Matter
r discloses no larger conspirac
cy, organized criminal activity,
,
multip
ple victims, or systemic fraud.
x. Allege
ed conduct lacks the degree
of moral turpitude requiring
g
prosec
cution post-settlement.
xi. Accep
tance of settlement would not u
undermine the administration of
f
crimin
nal justice or public interest.
xii. Contin
nuation of proceedings would
serve no useful purpose and
d
would
constitute an abuse of process o
of law.
xiii. Reject
tion of compromise would pe
erpetuate unnecessary litigation
n
despite
e total resolution.
6.
Accordingly, the petition is
allowed . FIR No.108 dated
d
24.04.2024 u
under Sections 148, 149, 323,
324, 427, 506 of Indian Penal
l
Code, 1860
Police Station Julana, Distri
ict Jind and all consequential
l
proceedings
arising therefrom, are quashed q
qua the petitioners.
JYOTI
2026.11.13 18:41
I attest to the accuracy and
integrity of this document
7
CRM-M-46797-2
7.
2026(O&M)
Pending miscellaneous applicat
tions, if any, stand disposed of.
)
(SHALINI SINGH NAGPAL)
JUDGE
Yes/No
Yes/No
13.11.2026
Whether Speaking/Reasoned :
Whether Reportable :
Jyoti-V
JYOTI
2026.11.13 18:41
I attest to the accuracy and
integrity of this document