CRM-M-

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

Inderjeet Suhag and another 

State of Haryana and others 

CORAM: 

Present:  

SUMEET GOEL

1.  

petitioners 

2023, for  quashing  of  FIR  No.

referred as the impugned FIR) registered under Sections 

324(6)  of  BNS 

proceedings subsequent thereto, on the basis of a compromise deed 

07.08.2025  (

petition.  

2.  

employees namely Rakesh (Lineman), Sunil (Assistant Lineman) and Mohit 

(Assistant Lineman)

the complaint centre, Beri, when around 11:40 P.M. they returned from a 

complaint

centre,  which  is  located  in  the  Dhar

stopped  them  from  entering  by  saying  that  they  had booked  the 

Dharamshala for their own use.  The employees explained that it was the 

official complaint  center  and  they  were  on  night  duty.    During  this 

-46800-2025       

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH

Inderjeet Suhag and another       

V/s 

State of Haryana and others       

CORAM:  HON’BLE MR. JUSTICE SUMEET GOEL

 Mr. Abhishek Goel, Advocate for the petitioners. 

Mr. Vishal Singh, AAG Haryana. 

Mr. Abhimanu Jangra, Advocate for respondent Nos.2 to 4. 

***** 

SUMEET GOEL, J.  

The petition  in  hand has  been  preferred  by 

petitioners under Section 528 of the Bhar

for  quashing  of  FIR  No.234 dated 

referred as the impugned FIR) registered under Sections 

324(6)  of  BNS at  Police  Station Beri,  Jhajjar,  Haryana

proceedings subsequent thereto, on the basis of a compromise deed 

07.08.2025  (Annexures  P-2,  P-4  and  P

The  gravamen  of  the  impugned  FIR  is  that 

employees namely Rakesh (Lineman), Sunil (Assistant Lineman) and Mohit 

(Assistant Lineman) (respondent Nos.2 to 4 herein)

the complaint centre, Beri, when around 11:40 P.M. they returned from a 

t` visit to Jat Dharamshala, Beri.  When they reached the complaint 

centre,  which  is  located  in  the  Dharamshala,  some  people  present  there 

stopped  them  from  entering  by  saying  that  they  had booked  the 

Dharamshala for their own use.  The employees explained that it was the 

complaint  center  and  they  were  on  night  duty.    During  this 

        1  

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH  

              CRM-M-46800-2025 

Date of decision: 09.10.202

    ....Petitioners   

    ....Respondents 

HON’BLE MR. JUSTICE SUMEET GOEL  

Mr. Abhishek Goel, Advocate for the petitioners.  

Mr. Vishal Singh, AAG Haryana.  

Mr. Abhimanu Jangra, Advocate for respondent Nos.2 to 4.  

has  been  preferred  by the  accused

of the Bharatiya Nagarik Suraksha Sanhita

dated 22.08.2024 (hereinafter  to  be 

referred as the impugned FIR) registered under Sections 121(1), 132, 221, 

Beri,  Jhajjar,  Haryana,  as  also  the 

proceedings subsequent thereto, on the basis of a compromise deed dated 

4  and  P-6) appended  with  the  present 

The  gravamen  of  the  impugned  FIR  is  that on  21.08.2024, 

employees namely Rakesh (Lineman), Sunil (Assistant Lineman) and Mohit 

(respondent Nos.2 to 4 herein) were on night duty at 

the complaint centre, Beri, when around 11:40 P.M. they returned from a 

la, Beri.  When they reached the complaint 

mshala,  some  people  present  there 

stopped  them  from  entering  by  saying  that  they  had booked  the 

Dharamshala for their own use.  The employees explained that it was the 

complaint  center  and  they  were  on  night  duty.    During  this 

.2025 

the  accused  – 

tiya Nagarik Suraksha Sanhita, 

(hereinafter  to  be 

121(1), 132, 221, 

,  as  also  the 

dated 

appended  with  the  present 

.2024, 

employees namely Rakesh (Lineman), Sunil (Assistant Lineman) and Mohit 

were on night duty at 

the complaint centre, Beri, when around 11:40 P.M. they returned from a 

la, Beri.  When they reached the complaint 

mshala,  some  people  present  there 

stopped  them  from  entering  by  saying  that  they  had booked  the 

Dharamshala for their own use.  The employees explained that it was the 

complaint  center  and  they  were  on  night  duty.    During  this 

CRM-M-46800-2025                2  

argument,  the  villagers  informed  the  Sarpanch  of  Bishan  village  namely 

Indrajit  Suhag  who  alongwith  his  sons  came  to  the  spot.    Without  any 

discussion, they started abusing, threatening and physically assaulting the 

employees.  They also threatened to kill them and get them fired from their 

jobs.  When the employees tried to contact the Junior Engineer (JE) namely 

Anil on the government phone, Sarpanch namely Indrajit Suhag threw the 

phone away by saying that he did not know any JE.  This incident created 

fear amongst the employees making it unsafe for them to perform night duty 

at the complaint Centre.  In view of this, a request was made to register an 

FIR  against  Sarpanch  Indrajit  Suhag  and  his  sons  for  obstructing 

government work; issuing death threats and damaging a government phone.  

Furthermore, employee namely Rakesh and Mohit were injured during the 

course of the aforesaid occurrence.  After investigation, it was found that 

offences under Sections 132, 221, 324, 6 of BNS and other relevant law had 

been  committed.    Accordingly,  the  instant  case  was registered.    On 

24.08.2024,  based  on  the  evidence,  accused  Inderjeet  Suhag  and  Akshay 

Suhag (petitioners herein) were arrested and their statements were recorded.  

Based on these set of allegations, the impugned FIR was got registered.   

3.    Learned  counsel  for  the  petitioners  has  argued that  the 

petitioners  have  been  falsely  implicated  into  the  impugned  FIR, 

whereinafter the trial Court has already taken cognizance of the case, issued 

process against the petitioners and fixed 17.09.2025 for framing of charges.  

According to learned counsel, the petitioners are on regular bail and have 

been  regularly  appearing  before  the  trial  Court.  Learned  counsel  for  the 

petitioners  has  further  submitted  that  a  compromise  was  entered  into 

between  the  petitioners  and  the  FIR-complainant  on 07.08.2025  (colly), 

relevant whereof reads as under:- 

CRM-M-46800-2025                3  

“1.  That  the  case  FIR  No.  234  dated  22.08.2024  under  section  121 

(1),132, 221, 324(6) of BNS has been registered by the Deponent against 

the  second  parties/accused  (Mr.  Inderjeet  Suhag  5/o  Late  Sh.  Karan 

Singh  and  Mr.  Akshay  Suhag  5/o  Sh.  Inderjeet  Suhag)  at  P.S.  Beri, 

Jhajjar, Haryana. 

  2.  That  the  said  FIR  was  registered  as  the  Deponent  had  mistakenly 

Identified the second parties/accused (Mr. Inderjeet Suhag S/o Late Sh. 

Karan Singh and Mr. Akshay Suhag S/o Sh. Inderjeet Suhag) and the sald 

incident had nothing to do with the second parties/accused whatsoever. 

  3. That the Deponent now does not wish to take any legal action against 

the  second  parties/accused  (Mr.  Inderjeet  Suhag  S/o  Late  Sh.  Karan 

Singh and Mr. Akshay Suhag S/o Sh. Inderjeet Suhag) as the Deponent 

has  now  come  to  realise  his  mistake  and  have  arrived  at  a  mutual 

settlement  with  the  second  party/accused  In  order  to  avoid  any  further 

litigation and harassment to both or either of the parties in the future. 

  4.  That  the  Deponent  does  not  want  to  pursue  the  said  FIR  registered 

against  the  second  parties/accused  (Mr.  Inderjeet  Suhag  S/o  Late  Sh. 

Karan  Singh  and  Mr.  Akshay  Suhag  S/o  Sh.  Inderjee  No  Ticket  on  the 

Affidavit,  only  Notary  Suhag)  and  has  no  objection if  the  FIR  No.  234 

dated  22.08.2024  under  section  121  (2),  138)  223,  324(6)  of  BNS  be 

quashed.” 

    Learned  counsel  has,  thus,  iterated  that  the  FIR in  question, 

which was got registered on account of a misunderstanding, has since been 

resolved between the parties and in order to keep peace as also harmony, the 

parties do not wish to continue with proceedings, including the impugned 

FIR,  against  each  other.    Learned  counsel  has  further  submitted  that, 

pursuant to order dated 26.08.2025 earlier passed by this Court, statements 

of the rival private parties were recorded before the concerned Magistrate 

wherein the said parties have reiterated having entered into settlement and a 

report dated 19.09.2025 has been received from the said Magisterial Court.  

Learned counsel has further urged that no useful purpose would likely be 

served  by  allowing  the  criminal  prosecution  to  continue  against  the 

petitioners.  Thus, it has been reiterated that the petition in hand be granted.  

CRM-M-46800-2025                4  

4.    Learned  State  counsel  submits  that  the  FIR  in  question  was 

registered for serious allegations of assault on the government employees 

while  on  duty;  obstruction  of  official  work;  criminal  intimidation  and 

damage to government property.  According to learned State counsel, the 

offences alleged are not purely private in nature but involve an element of 

public interest. Though the parties have entered into a compromise dated 

07.08.2025 and the complainants have expressed no objection to quashing 

of the FIR in question but while considering the compromise, the nature and 

gravity of allegations are also to be taken into account as the offence(s) in 

question related to assaulting public servants while on duty and obstruction 

of government work.  Learned State counsel has emphasized that the power 

to quash lies only with this Court under Section 528 of BNSS, 2023 which 

is  to  be  exercised  sparingly  and  cautiously.  On  the  basis  of  aforesaid 

submission, learned State counsel has prayed for dismissal of the petition in 

hand.  

5.    Service  was  effected  upon  respondent  Nos.2  to  4.    Learned 

counsel  for  the  said  respondents  has  submitted  that  the  parties  have 

amicably settled the matter with the petitioners.  Each of the complainants 

has  executed  a  compromise  affidavit  dated  07.08.2025  and  categorically 

stated that they have no objection if the FIR in question and all proceedings 

arising  therefrom  are  quashed  against  the  petitioners.    Furthermore,  the 

compromise has been arrived at voluntarily without any threat coercion or 

undue influence.  Thus, in view of the compromise duly executed between 

the parties, learned counsel has prayed that the petition in hand be allowed 

and the FIR in question and all consequential proceedings be quashed.   

6.    I have heard learned counsel for the parties and have perused 

the record.   

CRM-M-46800-2025                5  

Prime Issue  

7.    The issue that arises for consideration in the present petition is 

as  to  whether  the  impugned  FIR  and  the  proceedings arising  therefrom 

deserve to be quashed on the basis of compromise/settlement having been 

arrived at between the rival private parties.       

    The  seminal  legal  issue  that  arises  for  rumination  is  as  to 

whether an FIR (as also proceedings emanating therefrom) can be quashed 

on the basis of compromise/settlement between the rival parties wherein the 

FIR-complainant/victim/aggrieved person is a public servant.   

8.    Relevant Statutory Provisions  

    The  Code  of  Criminal  Procedure,  1973 (hereinafter  to  be 

referred as ‘the Cr.P.C.) 

  Section 482 of Cr.P.C., 1973 reads as under: 

“482. Saving of inherent power of High Court – Nothing in this Code 

shall be deemed to limit or affect the inherent powers of the High Court to 

make such orders as may be necessary to give effect to any order under 

this Code, or to prevent abuse of the process of any Court or otherwise to 

secure the ends of justice.”  

    The Bharatiya Nagarik Suraksha Sanhita, 2023 

(hereinafter 

to be referred as BNSS, 2023) 

    Section of the BNSS, 2023 reads as under:

  “528. Saving of inherent powers of High Court – Nothing in this Sanhita 

shall be deemed to limit or affect the inherent powers of the High Court to 

make such orders as may be necessary to give effect to any order under 

this Sanhita, or to prevent abuse of the process of any Court or otherwise 

to secure the ends of justice.”

Relevant Case Law

9.     The  precedents, apropos to  the  matter(s)  in  issue,  are  as 

follows: 

CRM-M-46800-2025                6  

I.  Re: Powers of the High Court under Section 482 of Cr.P.C.,vis-a-

vis.,  quashing  of  the  FIR/criminal  proceedings  on  the  basis  of 

compromise 

(i)    In a judgment titled as Gian Singh vs. State of Punjab and 

another,

2012 (10) SCC 303 a three Judge Bench of the Hon’ble Supreme 

Court has held as under:- 

“48. The question is with regard to the inherent power of the High Court 

in quashing the criminal proceedings against an offender who has settled 

his  dispute  with  the  victim  of  the  crime  but  the  crime  in  which  he  is 

allegedly involved is not compoundable under Section 320 of the Code. 

  xxx      xxx      xxx      xxx 

  xxx      xxx      xxx      xxx

  57.   The  position  that  emerges  from  the  above  discussion  can  be 

summarised  thus:  the  power  of  the  High  Court  in  quashing  a  criminal 

proceeding or FIR or complaint in exercise of its inherent jurisdiction is 

distinct  and  different  from  the  power  given  to  a  criminal  court  for 

compounding the offences under Section 320 of the Code. Inherent power 

is of wide plenitude with no statutory limitation but it has to be exercised 

in accord with the guideline engrafted in such power viz; (i) to secure the 

ends  of  justice  or  (ii)  to  prevent  abuse  of  the  process  of  any  Court.  In 

what cases power to quash the criminal proceeding or complaint or F.I.R 

may be exercised where the offender and victim have settled their dispute 

would  depend  on  the  facts  and  circumstances  of  each  case  and  no 

category can be prescribed. However, before exercise of such power, the 

High Court must have due regard to the nature and gravity of the crime. 

Heinous and serious offences of mental depravity or offences like murder, 

rape, dacoity, etc. cannot be fittingly quashed even though the victim or 

victim’s family and the  offender have settled the dispute. Such offences 

are not private in nature and have serious impact on society. Similarly, 

any  compromise  between  the  victim  and  offender  in  relation  to  the 

offences  under  special  statutes  like Prevention  of Corruption  Act or  the 

offences committed by public servants while working in that capacity etc; 

cannot provide for any basis for quashing criminal proceedings involving 

such  offences.  But  the  criminal  cases  having  overwhelmingly  and  pre-

dominatingly civil flavour stand on different footing for the purposes of 

quashing,  particularly  the  offences  arising  from  commercial,  financial, 

mercantile,  civil,  partnership  or  such  like  transactions  or  the  offences 

arising  out  of  matrimony  relating  to  dowry,  etc.  or  the  family  disputes 

where the wrong is basically private or personal in nature and the parties 

CRM-M-46800-2025                7  

have resolved their entire dispute. In this category of cases, High Court 

may quash criminal proceedings if in its view, because of the compromise 

between  the  offender  and  victim,  the  possibility of  conviction  is  remote 

and bleak and continuation of criminal case would put accused to great 

oppression and prejudice and extreme injustice would be caused to him 

by  not  quashing  the  criminal  case  despite  full  and complete  settlement 

and  compromise  with  the  victim.  In  other  words,  the  High  Court  must 

consider whether it would be unfair or contrary to the interest of justice to 

continue  with  the  criminal  proceeding  or  continuation  of  the  criminal 

proceeding  would  tantamount  to  abuse  of  process  of law  despite 

settlement  and  compromise  between  the  victim  and  wrongdoer  and 

whether to secure the ends of justice, it is appropriate that criminal case 

is  put  to  an  end  and  if  the  answer  to  the  above  question(s)  is  in 

affirmative, the High Court shall be well within its jurisdiction to quash 

the criminal proceeding. 

(ii)    In a judgment titled as Narinder Singh vs. State of Punjab, 

2014(6) SCC 466 , the Hon’ble Supreme Court has held as under:- 

  “31.  In  view  of  the  aforesaid  discussion,  we  sum  up  and  lay  down  the 

following principles by which the High Court would be guided in giving 

adequate treatment to the settlement between the parties and exercising 

its power under Section 482 of the Code while accepting the settlement 

and quashing the proceedings or refusing to accept the settlement with 

direction to continue with the criminal proceedings: 

  (I)  Power  conferred  under  Section  482  of  the  Code  is  to  be 

distinguished from the power which lies in the Court to compound 

the  offences  under  Section  320  of  the  Code.  No  doubt,  under 

Section  482  of  the Code,  the  High  Court  has  inherent  power  to 

quash the criminal proceedings even in those cases which are not 

compoundable, where the parties have settled the matter between 

themselves. However, this power is to be exercised sparingly and 

with caution. 

  (II)When the parties have reached the settlement a nd on that basis 

petition for quashing the criminal proceedings is filed, the guiding 

factor in such cases would be to secure: 

  (i) ends of justice, or 

  (ii) to prevent abuse of the process of any Court.  While exercising 

the power the High Court is to form an opinion on either of the 

aforesaid two objectives. 

  (III) Such a power is not be exercised in those pr osecutions which 

involve  heinous  and  serious  offences  of  mental  depravity  or 

offences  like  murder,  rape,  dacoity,  etc.  Such  offences  are  not 

CRM-M-46800-2025                8  

private in nature and have a serious impact on society. Similarly, 

for offences alleged to have been committed under special statute 

like the Prevention of Corruption Act or the offences committed by 

Public  Servants  while  working  in  that  capacity  are not  to  be 

quashed  merely  on  the  basis  of  compromise  between  the  victim 

and the offender. 

  (IV)  On  the  other,  those  criminal  cases  having  overwhelmingly 

and pre-dominantly civil character, particularly those arising out 

of  commercial  transactions  or  arising  out  of  matrimonial 

relationship or family disputes should be quashed when the parties 

have resolved their entire disputes among themselves. 

  (V) While exercising its powers, the High Court is  to examine as to 

whether  the  possibility  of  conviction  is  remote  and  bleak  and 

continuation  of  criminal  cases  would  put  the  accused  to  great 

oppression and prejudice and extreme injustice would be caused 

to him by not quashing the criminal cases. 

  (VI) Offences under Section 307 IPC would fall in  the category of 

heinous  and  serious  offences  and  therefore  is  to  be  generally 

treated as crime against the society and not against the individual 

alone. However, the High Court would not rest its decision merely 

because there is a mention of Section 307 IPC in the FIR or the 

charge  is  framed  under  this  provision.  It  would  be open  to  the 

High  Court  to  examine  as  to  whether  incorporation  of Section 

307 IPC is there for the sake of it or the prosecution has collected 

sufficient  evidence,  which  if  proved,  would  lead  to  proving  the 

charge under Section 307 IPC. For this purpose, it would be open 

to the High Court to go by the nature of injury sustained, whether 

such  injury  is  inflicted  on  the  vital/delegate  parts  of  the  body, 

nature of weapons used etc. Medical report in respect of injuries 

suffered by the victim can generally be the guiding factor. On the 

basis of this prima facie analysis, the High Court can examine as 

to  whether  there  is  a  strong  possibility  of  conviction  or  the 

chances of conviction are remote and bleak. In the former case it 

can  refuse  to  accept  the  settlement  and  quash  the  criminal 

proceedings whereas in the later case it would be permissible for 

the High Court to accept the plea compounding the offence based 

on  complete  settlement  between  the  parties.  At  this  stage,  the 

Court can also be swayed by the fact that the settlement between 

the parties is going to result in harmony between them which may 

improve their future relationship. 

  (VII) While deciding whether to exercise its power  under Section 

482 of the Code or not, timings of settlement play a crucial role. 

CRM-M-46800-2025                9  

Those cases where the settlement is arrived at immediately after 

the  alleged  commission  of  offence  and  the  matter  is  still  under 

investigation,  the  High  Court  may  be  liberal  in  accepting  the 

settlement  to  quash  the  criminal  proceedings/investigation.  It  is 

because of the reason that at this stage the investigation is still on 

and even the charge sheet has not been filed. Likewise, those cases 

where the charge is framed but the evidence is yet to start or the 

evidence  is  still  at  infancy  stage,  the  High  Court can  show 

benevolence in exercising its powers favourably, but after prima 

facie assessment of the circumstances/material mentioned above. 

On  the  other  hand,  where  the  prosecution  evidence  is  almost 

complete or after the conclusion of the evidence the matter is at 

the  stage  of  argument,  normally  the  High  Court  should  refrain 

from  exercising  its  power  under  Section  482  of  the Code,  as  in 

such cases the trial court would be in a position to decide the case 

finally  on  merits  and  to  come  a  conclusion  as  to  whether  the 

offence under Section 307 IPC is committed or not. Similarly, in 

those cases where the conviction is already recorded by the trial 

court  and  the  matter  is  at  the  appellate  stage  before  the  High 

Court,  mere  compromise  between  the  parties  would  not  be  a 

ground to accept the same resulting in acquittal of the offender 

who has already been convicted by the trial court. Here charge is 

proved under Section 307 IPC and conviction is already recorded 

of a heinous crime and, therefore, there is no question of sparing a 

convict found guilty of such a crime.” 

(iii)    In  a  judgment  titled  as Parbatbhai  Aahir  @  Parbatbhai 

Bhimsinhbhai Karmur and Ors. Vs. State of Gujarat and anr. AIR 2017 

SUPREME COURT 4843, a three Judge Bench of the Hon’ble Supreme 

Court has held as under:- 

“15  The  broad  principles  which  emerge  from  the  precedents  on  the 

subject, may be summarised in the following propositions : 

  (i) Section 482 preserves the inherent powers of t he High Court to 

prevent an abuse of the process of any court or to secure the ends 

of  justice.  The  provision  does  not  confer  new  powers.  It  only 

recognises and preserves powers which inhere in the High Court; 

  (ii) The invocation of the jurisdiction of the Hig h Court to quash a 

First Information Report or a criminal proceeding on the ground 

that a settlement has been arrived at between the offender and the 

victim  is  not  the  same  as  the  invocation  of  jurisdiction  for  the 

CRM-M-46800-2025                10  

purpose  of  compounding  an  offence.  While  compounding  an 

offence,  the  power  of  the  court  is  governed  by  the provisions 

of Section  320 of  the  Code  of  Criminal  Procedure,  1973.  The 

power to quash under Section 482 is attracted even if the offence 

is non-compoundable. 

  (iii)  In  forming  an  opinion  whether  a  criminal  proceeding  or 

complaint should be quashed in exercise of its jurisdiction under 

Section  482,  the  High  Court  must  evaluate  whether  the  ends  of 

justice would justify the exercise of the inherent power; 

  (iv) While the inherent power of the High Court ha s a wide ambit 

and  plenitude  it  has  to  be  exercised;  (i)  to  secure  the  ends  of 

justice or (ii) to prevent an abuse of the process of any court; 

  (v) The decision as to whether a complaint or Firs t Information 

Report  should  be  quashed  on  the  ground  that  the  offender  and 

victim have settled the dispute, revolves ultimately on the facts and 

circumstances  of  each  case  and  no  exhaustive  elaboration  of 

principles can be formulated; 

  (vi)  In  the  exercise  of  the  power  under  Section  482  and  while 

dealing  with  a  plea  that  the  dispute  has  been  settled,  the  High 

Court  must  have  due  regard  to  the  nature  and  gravity  of  the 

offence. Heinous and serious offences involving mental depravity 

or  offences  such  as  murder,  rape  and  dacoity  cannot 

appropriately be quashed though the victim or the family of the 

victim have settled the dispute. Such offences are, truly speaking, 

not private in nature but have a serious impact upon society. The 

decision to continue with the trial in such cases is founded on the 

overriding  element  of  public  interest  in  punishing persons  for 

serious offences; 

  (vii) As distinguished from serious offences, ther e may be criminal 

cases which have an overwhelming or predominant element of a 

civil  dispute.  They  stand  on  a  distinct  footing  in so  far  as  the 

exercise of the inherent power to quash is concerned; 

  (viii)  Criminal  cases  involving  offences  which  ari se  from 

commercial,  financial,  mercantile,  partnership  or  similar 

transactions with an essentially civil flavour may in appropriate 

situations fall for quashing where parties have settled the dispute; 

  (ix)  In  such  a  case,  the  High  Court  may  quash  the criminal 

proceeding if in view of the compromise between the disputants, 

the possibility of a conviction is remote and the continuation of a 

criminal proceeding would cause oppression and prejudice; and 

  (x)  There  is  yet  an  exception  to  the  principle  set  out  in 

propositions (viii) and (ix) above. Economic offences involving the 

CRM-M-46800-2025                11  

financial and economic well-being of the state have implications 

which lie beyond the domain of a  mere dispute  between private 

disputants.  The  High  Court  would  be  justified  in  declining  to 

quash  where  the  offender  is  involved  in  an  activity  akin  to  a 

financial or economic fraud or misdemeanour. The consequences 

of the act complained of upon the financial or economic system 

will weigh in the balance.” 

(iv)    In a judgment titled as State of Madhya Pradesh vs. Laxmi 

Narayan and others AIR 2019 SUPREME COURT 1296, a three Judge 

Bench of the Hon’ble Supreme Court has held as under:- 

“13.  Considering  the  law  on  the  point  and  the  other  decisions  of  this 

Court on the point, referred to hereinabove, it is observed and held as 

under: 

  i)  that  the  power  conferred  under  Section  482  of  the  Code  to 

quash  the  criminal  proceedings  for  the  non-compoundable 

offences under Section 320 of the Code can be exercised having 

overwhelmingly  and  predominantly  the  civil  character, 

particularly  those  arising  out  of  commercial  transactions  or 

arising  out  of  matrimonial  relationship  or  family  disputes  and 

when  the  parties  have  resolved  the  entire  dispute  amongst 

themselves; 

  ii) such power is not to be exercised in those pro secutions which 

involved  heinous  and  serious  offences  of  mental  depravity  or 

offences  like  murder,  rape,  dacoity,  etc.  Such  offences  are  not 

private in nature and have a serious impact on society; 

  iii) similarly, such power is not to be exercised  for the offences 

under the special statutes like Prevention of Corruption Act or the 

offences  committed  by  public  servants  while  working  in 

that capacity  are  not  to  be  quashed  merely  on  the  basis  of 

compromise between the victim and the offender; 

  iv) offences under Section 307 IPC and the Arms Ac t etc. would 

fall in the category of heinous and serious offences and therefore 

are to be treated as crime against the society and not against the 

individual alone, and therefore, the criminal proceedings for the 

offence  under Section  307 IPC  and/or  the Arms  Act etc.  which 

have a serious impact on the society cannot be quashed in exercise 

of powers under Section 482 of the Code, on the ground that the 

parties  have  resolved  their  entire  dispute  amongst themselves. 

However,  the  High  Court  would  not  rest  its  decision  merely 

because there is a mention of Section 307 IPC in the FIR or the 

CRM-M-46800-2025                12  

charge  is  framed  under  this  provision.  It  would  be open  to  the 

High  Court  to  examine  as  to  whether  incorporation  of Section 

307 IPC is there for the sake of it or the prosecution has collected 

sufficient  evidence,  which  if  proved,  would  lead  to  framing  the 

charge under Section 307 IPC. For this purpose, it would be open 

to the High Court to go by the nature of injury sustained, whether 

such  injury  is  inflicted  on  the  vital/delegate  parts  of  the  body, 

nature  of  weapons  used  etc.  However,  such  an  exercise  by  the 

High  Court  would  be  permissible  only  after  the  evidence  is 

collected after investigation and the charge sheet is filed/charge is 

framed  and/or  during  the  trial.  Such  exercise  is  not  permissible 

when the matter is still under investigation. Therefore, the ultimate 

conclusion  in  paragraphs  29.6  and  29.7  of  the  decision  of  this 

Court  in  the  case  of Narinder  Singh (supra)  should be  read 

harmoniously and to be read as a whole and in the circumstances 

stated hereinabove; 

  v) while exercising the power under Section 482 of  the Code to 

quash the criminal proceedings in respect of non-compoundable 

offences, which are private in nature and do not have a serious 

impart  on  society,  on  the  ground  that  there  is  a 

settlement/compromise  between  the  victim  and  the  offender,  the 

High Court is required to consider the antecedents of the accused; 

the  conduct  of  the  accused,  namely,  whether  the  accused  was 

absconding  and  why  he  was  absconding,  how  he  had  managed 

with the complainant to enter into a compromise etc.” 

II.  Re: Powers of the High Court under Section 482 of Cr.P.C. to 

quash FIR wherein the FIR-complainant is a public servant.   

    A Division Bench of this Court titled as Vinod @ Boda and 

others vs. State of Haryana and another, 2017(1) RCR (Criminal) 571 has 

held as under:- 

  “8.   We have perused the reference made by the learned Single Judge 

and are of the view that there is an inadvertent mistake in formulating the 

reference, so we reframe the question to be answered by us which reads 

as under:- 

  “Whether  the  offences  under  Sections 353, 186 and 332 of  the  Indian 

Penal Code against the accused-petitioners can be quashed on the basis 

of compromise with the complainant-public servant? 

  xxx      xxx      xxx      xxx 

CRM-M-46800-2025                13  

  14.   The  doubt  has  been  expressed  by  the  learned  Single  Judge 

whether in exercise of inherent power under Section 482 Cr.P.C. criminal 

proceedings  on  the  basis  of  compromise  entered  between  the  parties 

where the offence is against the public servant can be quashed or not by 

the High Court is the issue before us. 

  xxx      xxx      xxx      xxx 

  16.   In the present case, merely because the complainant was working 

as  a  teacher  and  injuries  were  caused  to  him  while he  was  on  duty  at 

School,  learned  Single  Judge  has  treated  it  to  be  a  case  of  an  offence 

against  the  `society'  observing  that  public  servant  has  been  prohibited 

from performing his duties, the proceedings cannot be quashed. Whereas, 

in the facts and circumstances of the case, the dispute was prima facie 

between  the  parties  in  their  individual  and  private  capacity.  Therefore, 

even on merit, the present is a fit case where the ends of justice demand 

quashing of proceedings as the dispute has been settled amicably and this 

would bring harmony between the parties. 

  xxx      xxx      xxx      xxx 

  18. For the reasons stated above, it is held that in view of settled law, as 

discussed above, the powers of High Court under Section 482 Cr.P.C. are 

wide enough, though to be exercised sparingly and judiciously, and this 

Court can quash criminal proceedings in the peculiar facts of the case 

even where offence is against public servant.” 

Analysis (re law)

10.    The conventional outlook, in view of the statutory framework, 

was that criminal offence(s) could be settled only by way of compounding, 

as per the provisions of Section 320 of the Cr.P.C., 1973 (now Section 359 

of  BNSS,  2023).  In  ordinary  parlance,  “compounding”  is  known  as 

“compromise” or “settlement”. This expression is ordinarily understood as 

condoning  a  felony  in  exchange  for  repatriation  received  by  the  victim-

complainant from the felon.  In other words, no compounding/compromise 

of a criminal offence could be permitted by the Court, except for an offence 

which  met  with  the  rigours  of  Section  320  of  Cr.P.C.  Therefore;  the 

question arose whether the High Court, by exercising its plenary/inherent 

jurisdiction,  under  Section  482  of  Cr.P.C.,  could  quash  ongoing 

CRM-M-46800-2025                14  

FIR/criminal  proceedings  on  the  basis  of  compromise/settlement  having 

been arrived at between the rival parties. 

10.1.    Before proceeding further, it would be germane to delve into 

the nature, scope and ambit of powers of the High Court under Section 482 

of Cr.P.C., 1973. 

10.2.    Inherent  powers  of  the  High  Court  are  powers  which  are 

incidental  replete  powers,  which  if  did  not  so  exist,  the  Court  would  be 

obliged to sit still and helplessly see the process of law and Courts being 

abused  for  the  purposes  of  injustice.  In  other  words;  such  power(s)  is 

intrinsic  to  the  High  Court,  it  is  its  very  life-blood,  its  very  essence,  its 

immanent attribute. Without such power(s), the High Court would have a 

form  but  lack  the  substance.  These  powers  of  the  High  Court,  hence, 

deserve to be construed with the widest possible amplitude. These inherent 

powers are in consonance with the nature of the High Court which ought to 

be, and has in fact been, invested with power(s) to maintain its authority to 

prevent the process of law/Courts being obstructed or abused. It is a trite 

posit of jurisprudence that though the laws attempt to deal with all cases that 

may arise, the infinite variety of circumstances which shape events and the 

imperfections  of  language  make  it  impossible  to  lay  down  provisions 

capable  of  governing  every  case,  which,  in  fact,  arise.  The  High  Court 

which  exists  for  the  furtherance  of  justice  in  an  indefatigable  manner, 

should  therefore,  have  unfettered  power(s)  to  deal with  situations  which, 

though  not  expressly  provided  for  by  the  law,  need to  be  dealt  with,  to 

prevent injustice or the abuse of the process of law and Courts. The maxim, 

namely, “quando lex aliquid alicui concedit, concedere videtur et id sine 

quo res ipsa, esse non potest” (when the law gives anything to anyone, it 

also gives all those things without which the thing itself cannot exist) also 

CRM-M-46800-2025                15  

signifies  that  the  inherent  powers  of the High  Court  are  all such  powers 

which are necessary to do the right and to undo a wrong in the course of 

administration of justice. Further, the maxim “ex debito justitiae” stipulates 

that  such  powers  are  given  to  do  real  and  substantial  justice,  for  which 

purpose alone, the High Court exists. Hence, the powers under Section 482 

of Cr.P.C., are aimed at preserving the inherent powers of a High Court to 

prevent abuse of the process of any Court or to secure the ends of justice. 

The  juridical  basis  of  these plenary  power(s)  is the  authority; in  fact the 

seminal duty and responsibility of the High Court; to uphold, to protect and 

to fulfil the judicial function of administering justice, in accordance with the 

law, in a regular, orderly and effective manner. In other words; Section 482 

of Cr.P.C. reflects peerless powers, which a High Court may draw upon as 

necessary, whenever it is just and equitable to do so; in particular, to ensure 

the observance of the due process of law, to prevent vexation or oppression, 

to do justice nay substantial justice between the parties and to secure the 

ends of justice. 

10.3    The above principle(s), in context of provisions of Section 482 

of Cr.P.C, 1973, would apply with complete vigour, to the provisions of 

Section 528 of BNSS of 2023 as well, since there is no alteration in the 

wording of these two provisions. 

11.    The Hon’ble Supreme Court in the case of Gian Singh (supra) 

has enunciated that the powers of the High Court for quashing of criminal 

proceedings  on  the  basis  of  settlement  are  materially  different  from 

compounding of offence in terms of Section 320 of Cr.P.C., (Now Section 

359 of BNSS, 2023) as a Court while exercising power under Section 320 

of  Cr.P.C.  (Now  Section  359  of  BNSS,  2023)  is  circumscribed  by  the 

provision but  the  High  Court  may  proceed  to  quash  a  criminal 

CRM-M-46800-2025                16  

offence/criminal proceedings if the ends of justice justify exercise of such 

power. It was thus held that the criminal cases having overwhelmingly and 

predominantly  civil  flavour,  offences  arising  out  of  matrimonial  dispute, 

offences arising out of family dispute as also offences which are basically 

private or personal in nature could be quashed by the High Court in case the 

parties have resolved their entire dispute(s). Further, the Hon’ble Supreme 

Court in the case of Narinder Singh (supra) has held that the possibility of 

conviction  being  remote  and  bleak,  whereas  continuation  of  the  criminal 

case putting the accused to oppression and prejudice & the parties being put 

to  general  inconvenience,  as  also  prejudice  could  also  be  considered  as 

factors by the High Court, while examining a plea for quashing of criminal 

proceedings on the basis of settlement/compromise. However a caution was 

made that cases involving heinous and serious offences of mental depravity 

or  offences  like  murder,  rape,  dacoity;  offences  under  the  Prevention  of 

Corruption Act committed by public servants etc., ought not to be quashed 

while exercising such plenary jurisdiction. To the same effect is the dicta of 

the judgment of three Judge Bench of the Hon’ble Supreme Court in the 

case of Parbatbhai Aahir case (supra).  Further, a three Judge Bench of the 

Hon’ble  Supreme  Court  in  a  judgment  of Laxmi  Narayan  case  (supra) 

reiterated the principles laid-down in cases of Gian Singh (supra), Narinder 

Singh (supra) and Parbatbhai Aahir (supra).  

11.1    It is, thus, unequivocal that the plenary powers vested in a High 

Court,  by  virtue  of  its  very  constitution,  are  to  be  exercised  with 

circumspection and in a manner befitting judicial propriety.  The invocation 

of  inherent  jurisdiction  must  serve  the  ends  of  justice,  necessitating  a 

holistic evaluation of all the attendant circumstances.  The criminal justice 

system  is  not  merely  a  forum  for  resolving  interpersonal  disputes;  it 

CRM-M-46800-2025                17  

embodies the sovereign obligation of the State to safeguard the fundamental 

rights of its citizens, including the protection of life, liberty, and property. In 

adjudicating petitions seeking quashing of criminal proceedings on the basis 

of a purported compromise between the parties, the court must transcend the 

immediate assertions of harmony.  While the absence of current grievances 

between  parties  may  be  a  material  consideration,  it  cannot  be  the 

determinative criterion.  The court is duty-bound to scrutinize the gravity of 

the allegations,  the nature of the  offences,  and their ramifications on  the 

public order and societal welfare. This judicial responsibility is accentuated 

in cases involving heinous or egregious offences, where the broader societal 

interest  outweighs  private  settlements.  Compromising  such  cases  on  the 

ground  of  mutual  accord  risks  undermining  the  public  confidence  in  the 

justice  delivery  system  and  jeopardizing  the  larger  interest  of  law 

enforcement.      

11.2.    The aureate enunciation of law, in above judgments, essentially 

points  out  that  the  prime  factors  for  consideration  of  quashing  of 

FIR/criminal proceedings on the basis of compromise/settlement is that the 

dispute/offence  is  essentially  private  in  nature;  continuation  of  criminal 

proceeding would be an exercise in futility as its fate-accompli is known; 

pendency  of  such  proceedings  would  be  an  undesirable  burden  on  the 

police/prosecution as also the Courts, who are already struggling hard to 

manage the ever increasing and unmanageable docket and/or such quashing 

would ensure the ends of justice.   

12.    A criminal offence against a public servant while on duty is in 

stark contrast to an offence against a private individual –– when examined 

in  the  realm  of  a  quashing  petition  based  on  compromise  between  rival 

parties.  Between two individuals the causative factor(s) involve largely two 

CRM-M-46800-2025                18  

private  parties  and  even  after  registration  of  an  FIR,  if  a  settlement  is 

effected between these two parties, bilaterally, it may be acceptable in the 

eyes of the law and FIR could be quashed; subject to all other attending 

factors being conducive in accordance with principles laid down, inter alia, 

in judgments of Gian Singh (supra), Narinder Singh (supra), Parbatbhai 

Aahir  (supra)  and Laxmi  Narayan  (supra).    However,  when  a  person 

commits  an  offence  against  a  public  servant  -  on  - duty,  it  becomes  a 

tripartite matter, even in the realm of compromise quashing jurisdiction.  A 

public servant works not just as a representative but epitomises the State 

while  on  -  duty.    His  official  status  is  not  contingent  but  indispensable, 

nonelective and sine qua non.  The State is also responsible for fostering 

public order and any official functioning on behalf of the State is also an 

instrument of maintaing this order. A Division Bench of this Court in the 

case  titled  as Vinod  @  Boda (supra)  has  held  that  the  FIR  (as  also  the 

proceedings  arising  therefrom)  can  be  quashed  on  the  basis  of 

compromise/settlement  having  been  arrived  at  between  the  rival  parties, 

even when offence is against a public servant, where the dispute is prima 

facie between the parties in their individual and private capacity.  Ergo, it is 

pellucid that where the FIR-complainant/victim/aggrieved person is a public 

servant, but the dispute essentially partakes the colour of an offence against 

a public servant, in discharge of his official duties, than such an FIR (as also 

the proceedings emanating therefrom) ought not to be quashed on the basis 

of compromise.  

    To determine as to whether offence(s) in question pertain to an 

individual/private in his capacity or official capacity, the Court is essentially 

required to look into entire factual milieu of the particular case in hand. No 

exhaustive set of guideline(s) to govern, the exercise of this aspect by the 

CRM-M-46800-2025                19  

High Court, can possibly be laid down, however illecebrous this aspect may 

be.  It is neither fathomable nor desirable to lay down any straightjacket 

formula  in  this  regard.    To  do  so  would  be  to  crystallize  into  a  rigid 

definition, a judicial discretion, which for best of all reasons deserve to be 

left undetermined.  Any attempt in this regard would be, to say the least, a 

utopian endeavour.   Circumstantial  flexibility,  one  additional or  different 

fact, may make a sea of difference between conclusions of two cases.  Such 

exercise would thus, indubitably, be dependent upon the factual matrix of 

the particular case which the High Court is in seisin of, since every case has 

its own peculiar factual conspectus.       

12.1.    Another  aspect nay vital  aspect  of  the lis in  hand  craves 

attention.  

    More often than not, plea(s) seeking quashing of the FIR etc., 

solely  based  on  compromise  between  rival  parties,  are  filed  before  this 

Court, wherein the FIR – complainant/aggrieved person/victim is a public 

servant but no requisite permission for compromise has been sought from 

the  concerned  government  authority muchless granted.  A  public  servant, 

once  having  got  registered  an  FIR  etc.  in  his  capacity  of  a  government 

official,  cannot  elect  to  settle  a  dispute  with  an individual,  on  his  own 

without  requisite  permission  from  the  concerned  Government  authority, 

because the causative factors also involve infringement of State’s duty and 

rights.  Such  public  servant  must  seek  the  permission  of  concerned 

competent administrative authority to settle a dispute/offence arising out of 

a situation when he was on duty.  This permission is needed to satisfy, inter 

alia, that the State concurs with such settlement.  If such a public servant 

seeks and takes steps to settle such a dispute without the permission of the 

concerned  competent  administrative  authority,  then such  a  public  servant 

CRM-M-46800-2025                20  

ought to be saddled with punitive measure(s) as such official/public status 

cannot be allowed to be treated as mere tokenism and be diluted.   

13.    As a sequitur of the above rumination, the following postulates 

emerge: 

I.    A  petition  seeking  quashing  of  FIR  (as  also  a  proceedings 

emanating therefrom) on the basis of compromise involving a public servant 

as FIR/complainant/victim may be granted wherein the dispute between the 

parties is primarily private/individual in nature.  In other words, where the 

offence is against a public servant, inherently in discharge of his/her official 

duty, such compromise quashing petition deserves to be rejected.  

II.      In  case  a  public  servant  endeavours  to  settle/compromise  a 

criminal offence, essentially involving discharge of his/her official duty and 

not  being  in  his/her  private/individual  capacity  & such 

settlement/compromise  is sans  the  approval  of  competent 

government/administrative  authority,  appropriate  action(s)  including,  but 

not  limited  to  departmental  proceedings,  ought  to  be  undertaken  against 

such public servant.        

III. (i)   The litmus  test,  as  to  whether  the  dispute/offence(s)  is  of 

private/individual  capacity or  of  public/government  function  would 

essentially depend upon the analysis of factual milieu of a particular case 

receiving consideration at the hands of the Court.    

(ii)    No  exhaustive  guidelines  can  possibly  be  laid-down  for 

exercise of aforesaid judicial discretion by a Court as every case has its own 

unique factual conspectus.  There is no gainsaying that an order passed by 

the Court, while exercising such discretion, must be a speaking order clearly 

giving out reasons therein & must be in consonance with the basic canons of 

Justice, good conscience and equity.    

CRM-M-46800-2025                21  

Analysis (re facts of the present case) 

14.    The petition  in  hand  has  been  filed  for  quashing  of  the 

impugned FIR as also the proceeding emanating therefrom on the basis of 

compromise deed(s) dated 07.08.2025 (Annexures P-2, P-4 and P-6).  From 

the factual milieu of the case in hand, it cannot be said that the offence(s) 

alleged to have been committed is in the nature of a private dispute between 

the  parties  or  the  dispute(s)  between  the  accused  side  and  the  FIR-

complainant/victim(s)  partake  the  colour  of  an  individual  dispute.    The 

petitioners  are  alleged  to  have  committed  offence(s)  against  government 

official(s) during the discharge of their official duty.  Ergo, the petition in 

hand ought not to be granted and deserves rejection.  

    Further,  the  FIR-complainant  and  the  victim(s),  though  have 

earlier said that the offence(s) have been committed by the accused – side 

during the course of their performing official duty, but nothing has been 

brought  to  the  fore  to  indicate  that  before  entering  into 

compromise/settlement any approval was taken by them from the concerned 

competent authority(s).  It thus appears that the concerned public servant(s) 

in present case have chosen to settle a criminal case, pertaining to discharge 

of their official duty, without the permission of the concerned administrative 

competent authority.  

Decision 

15.    In view of the prevenient ratiocination, it is ordained thus: 

(i)    The  petition;  seeking  quashing  of  FIR  No.234  dated 

22.08.2024 registered under Sections 121(1), 132, 221, 324(6) of BNS at 

Police  Station  Beri,  Jhajjar,  Haryana,  as  also  the proceedings  subsequent 

thereto, on the basis of a compromise deed(s) dated 07.08.2025 (Annexures 

P-2, P-4 and P-6); is dismissed.   

CRM-M-46800-2025                22  

(ii)    The Administrative Secretary of the Department [wherein the 

FIR-complainant-victim(s) were serving at the time of alleged commission 

of  offence(s)]  is  directed  to  look  into  the  matter regarding 

settlement/compromise entered into by them sans requisite administrative 

approval/permission  &  take  appropriate  action(s)  in  accordance  with  the 

extant rules.   

(iii)    Any observations made and/or submissions noted hereinabove 

shall not have any effect on the merits of the case and the trial Court/police 

shall proceed further, in accordance with law, without being influenced with 

this order.  

(iv)    No disposition as to costs, for the nonce.  

(v)    Pending application(s), if any, shall also stand disposed of. 

16.    The  concerned  Administrative  Secretary,  Government  of 

Haryana is mandated to file a compliance affidavit, in terms of directions 

made  hereinabove,  within  three  months  from  today  with  the  Registrar 

General of this Court failure wherein may invite punitive consequences (as 

per law) for the officer concerned as also other concerned functionaries.  

      (SUMEET GOEL) 

                                                      JUDGE 

October 09, 2025 

Ajay 

    Whether speaking/reasoned:    Yes/No 

    Whether reportable:      Yes/No