CRM-M-30588-2025 (O&M)         - 1- 

211   

  IN THE HIGH COURT OF PUNJAB & HARYANA 

AT CHANDIGARH 

                    CRM-M-30588-2025 (O&M) 

Date of decision: 28.08.2025.  

RAMESH KUMAR @ DEEPAK KUMAR AND OTHERS 

      ...Petitioner(s)    

VERSUS 

STATE OF HARYANA AND OTHERS                 

...Respondent(s)        

CORAM :  HON'BLE MR. JUSTICE  VINOD S. BHARDWAJ 

Present :-  Mr. Namit Khurana, Advocate, 

    for the petitioners.  

Ms. Chhavi Sharma, AAG, Haryana. 

Mr. G.S. Sidhu, Advocate,  

    for respondents No.2 and 3. 

VINOD S. BHARDWAJ, J. (Oral)   

By means of the instant petition, the jurisdiction of this Court 

under  Section  528  of  the  Bharatiya  Nagarik  Suraksha  Sanhita,  2023, 

(hereinafter  referred  to  ‘BNSS  2023’)  has  been  invoked  for  seeking 

quashing of FIR bearing No.03 dated 02.01.2016 under Section(s) 323, 324, 

326, 427 and 506  

of the Indian Penal Code, 1860 (hereafter to be referred as 

'IPC’)  registered  at  Police  Station  Chhapar,  District  Yamuna  Nagar; 

CRM-M-30588-2025 (O&M)         - 2- 

judgment  of  conviction  dated  27.04.2022  (Annexure  P-4)  passed  by  the 

Judicial Magistrate First Class, Yamuna Nagar and all other consequential 

proceedings arising therefrom, on the basis of compromise dated 18.12.2023 

entered between the parties. 

2     The  parties  were  directed  to  appear  before  the learned  trial 

Court/Illaqa Magistrate vide order dated 29.05.2025 of this Court and to get 

their statements recorded regarding the compromise arrived at between the 

parties and a report in this regard was called for. 

3    Pursuant to the said order, report has been received from the 

Judicial Magistrate First Class, Yamuna Nagar, vide Memo No.294 dated 

07.07.2025. The relevant extract of the report is reproduced as under: - 

“3.   On  oral  inquiry,  both  the  parties  have  stated that  the 

matter has been settled amicably without any pressure, undue 

influence or coercion in any manner, I also specifically inquired 

from the complainant about the validity of compromise. They 

stated that the compromise arrived at in the said matter is with 

our  own  free  will,  without  any  pressure  or  coercion. 

Compromise dated 18.12.2023 Ex. CX has also been placed on 

record, 

4.   It is humbly submitted before the Hon'ble High Court of 

Punjab & Haryana that the affected parties have entered into a 

compromise. The compromise is genuine, voluntary and without 

any coercion or undue influence, Thus, the compromise is found 

to be a valid compromise. 

5.   It is further submitted that as per statement of HC Sachin 

no. 165, Yamuna Nagar, which is attached herewith, there are 

total five accused persons are mentioned in FIR infra: 

CRM-M-30588-2025 (O&M)         - 3- 

(i) Vijay Saini son of Balwant Singh 

(ii) Lalit Kumar @ Neeraj son of Mohinder Paal 

(iii) Ramesh Kumar @ Deepak Kumar son of Mahender 

Pal 

(iv) Amrinder Singh @ Goldy son of Rupinder Singh 

(v) Vishal Bakshi son of Vimal Bakshi. 

The  challan,  however,  was  only  presented  against  the 

accused persons mentioned infra: 

(i) Vijay Saini son of Balwant Singh 

(ii) Lalit Kumar @ Neeraj son of Mohinder Paal  

(iii) Ramesh Kumar @ Deepak Kumar son of Mahender 

Pal 

(iv) Amrinder Singh @ Goldy son of Rupinder Singh. 

The  present  petition  has  been  filed  by  the  all  accused 

persons who are named in final report submitted under Section 

173, Cr. P.C. namely i.e. (i) Vijay Saini son of Balwant Singh 

(ii) Lalit Kumar @ Neeraj son of Mohinder Paal (iii) Ramesh 

Kumar @ Deepak Kumar son of Mahender Pal (iv) Amrinder 

Singh @ Goldy son of Rupinder Singh. 

6.   In  the  present  case,  none  of  the  accused  has  been 

declared  proclaimed  offender.  It  is  further  stated that  the 

accused are not involved in any other FIR. 

7.   As per the statement of I.O, the complaint was moved by 

Mittarbir Singh. There are two victims in the present FIR i.e. 

Mittarbir  Singh  and  Narender  Singh.  Further,  all  the 

victims/injured/complainant i.e. Mittarbir Singh and Narender 

Singh are impleaded as respondents in the present petition.” 

CRM-M-30588-2025 (O&M)         - 4- 

4     Learned  State  counsel  does  not  dispute  the  factum  of  the 

compromise amongst the parties and does not have any serious objection to 

the resolution of the dispute amongst the parties. 

5  Learned counsel appearing on behalf of respondents No.2 and 3 

reiterates the settlement and his concurrence to the FIR and all the other 

consequential proceedings being quashed.  

6    The Full Bench of this Court in the matter of “Kulwinder Singh 

and others versus State of Punjab and another” reported as (Punjab and 

Haryana High  Court)  : 2007  (3)  RCR  (Criminal) 1052 has observed  as 

under: 

'(28) To conclude, it can safely be said that there can never be 

any hard and fast category which can be prescribed to enable 

the Court to exercise its power under Section 482 of the Cr.P.C. 

The only principle that can be laid down is the one which has 

been incorporated in the Section itself, i.e., "to prevent abuse of 

the process of any Court" or "to secure the ends of justice". 

(29) In Mrs. Shakuntala Sawhney v. Mrs. Kaushalya Sawhney 

and  Ors.,  Hon'ble  Krishna  Iyer,  J.  aptly  summoned  up  the 

essence of compromise in the following words: 

“The  finest  hour  of  justice  arrives  propitiously  when  parties, 

despite  falling  apart,  bury  the  hatchet  and  weave  a  sense  of 

fellowship of reunion.” 

(30)  The power  to do  complete justice  is  the  very  essence of 

every judicial justice dispensation system. It cannot be diluted 

by distorted perceptions and is not a slave to anything, except to 

the  caution  and  circumspection,  the  standards  of  which  the 

Court sets before it, in exercise of such plenary and unfettered 

power  inherently  vested  in  it  while  donning  the  cloak  of 

compassion to achieve the ends of justice. 

(31)  No  embargo,  be  in  the  shape  of  Section  320(9) of  the 

CRM-M-30588-2025 (O&M)         - 5- 

Cr.P.C., or any other such curtailment, can whittle down the 

power under Section 482 of the Cr.P.C. 

(32) The compromise, in a modern society, is the sine qua non 

of harmony and orderly behaviour. It is the soul of justice and if 

the power under Section 482 of the Cr.P.C. is used to enhance 

such a compromise which, in turn, enhances the social amity 

and  reduces  friction,  then  it  truly  is  "finest  hour  of  justice". 

Disputes  which  have  their  genesis  in  a  matrimonial discord, 

landlord-tenant  matters,  commercial  transactions  and  other 

such matters can safely be dealt with by the Court by exercising 

its powers under Section 482 of the Cr.P.C. in the event of a 

compromise, but this is not to say that the power is limited to 

such cases. There can never be any such rigid rule to prescribe 

the  exercise  of  such  power,  especially  in  the  absence  of  any 

premonitions  to  forecast  and  predict  eventualities which  the 

cause of justice may throw up during the course of a litigation. 

(33) The only inevitable conclusion from the above discussion is 

that there is no statutory bar under the Cr.P.C. which can affect 

the inherent power of this Court under Section 482. Further, the 

same  cannot  be  limited  to  matrimonial  cases  alone  and  the 

Court  has  the  wide  power  to  quash  the  proceedings  even  in 

non-compoundable  offences  notwithstanding  the  bar  under 

Section 320 of the Cr.P.C., in order to prevent the abuse of law 

and to secure the ends of justice. 

(34)  The  power  under  Section  482  of  the  Cr.P.C.  is to  be 

exercised Ex-Debitia Justitia to prevent an abuse of process of 

Court. There can neither be an exhaustive list nor the defined 

para-meters to enable a High Court to invoke or exercise its 

inherent  powers.  It  will  always  depend  upon  the  facts  and 

circumstances of each case. The power under Section 482 of the 

Cr.P.C. has no limits. However, the High Court will exercise it 

sparingly  and  with  utmost  care  and  caution.  The  exercise  of 

power has to be with circumspection and restraint. The Court is 

a vital and an extra-ordinary effective instrument to maintain 

CRM-M-30588-2025 (O&M)         - 6- 

and control social order. The Courts play role of paramount 

importance  in  achieving  peace,  harmony  and  ever-lasting 

congeniality  in  society.  Resolution  of  a  dispute  by  way  of  a 

compromise  between  two  warring  groups,  therefore,  should 

attract the immediate and prompt attention of a Court which 

should  endeavour  to  give  full  effect  to  the  same  unless  such 

compromise is abhorrent to lawful composition of the society or 

would promote savagery.” 

7    The legal principles as laid down for quashing of the judgment 

were also approved by the Hon'ble Supreme Court in the matter of 'Gian 

Singh  Versus  State  of  Punjab  and  another,(2012)  10  SCC  303'. 

Furthermore, the broad principles for exercising the powers under Section 

482  were  summarized  by  the  Hon'ble  Supreme  Court  in  the  matter  of 

'Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and others versus 

State of Gujarat and another” (2017) 9 SCC 641'. 

8    The  petitioner  stands  convicted  and  sentenced  vide  judgment 

dated  27.04.2022  passed  by  the  Judicial  Magistrate First  Class,  Yamuna 

Nagar at Jagadhri  as under: - 

Sr. 

No. 

Under Section   Punishment  

1  323  read  with 

Section 34 IPC  

Simple  imprisonment  for  a 

period of three months   

2  324  read  with 

Section 34 IPC 

Simple  imprisonment  for  a 

period of six months   

3  326  read  with 

Section 34 IPC 

Simple  imprisonment  for  a 

period of two years   

4  452  read  with 

Section 34 IPC 

Simple  imprisonment  for  a 

period of two years   

5  506  read  with 

Section 34 IPC 

Simple  imprisonment  for  a 

period of three months   

CRM-M-30588-2025 (O&M)         - 7- 

9    In the matter of Sube Singh and another Vs. State of Haryana 

and another reported as 2013 (4) RCR (Criminal) 102, compounding of 

offence at appellate stage was sought for in a case where the accused were 

convicted by the Addl. Chief Judicial Magistrate for commission of offences 

under Sections 420, 467 and 468 

of the Indian Penal Code, 1860 and appeal 

against conviction was pending in Sessions Court. It was observed therein 

that High Court vested with unparallel power to quash criminal proceedings 

at any stage to secure the ends of justice. The relevant part of the judgment 

reads as under: - 

“15. The refusal to invoke power under Section 320 Cr.P.C., 

however, does not debar the High Court from resorting to its 

inherent  power  under  Section  482  Criminal  Procedure  Code 

and  pass  an  appropriate  order  so  as  to  secure  the  ends  of 

justice. 

16. As regards the doubt expressed by the learned Single Judge 

whether  the  inherent  power  under  Section  482  Criminal 

Procedure Code to quash the criminal proceedings on the basis 

of compromise entered into between the parties can be invoked 

even if the accused has been held guilty and convicted by the 

trial Court, we find that in Dr. Arvind Barsaul etc. v. State of 

Madhya Pradesh & Anr., 2008(2) RCR (Criminal) 910: (2008)5 

SCC 794, the unfortunate matrimonial dispute was settled after 

the appellant husband) had been convicted under Section 498A 

Indian Penal Code and sentenced to 18 months Imprisonment 

and his appeal was pending before the first appellate court. The 

Apex Court quashed the criminal proceedings keeping in view 

the  peculiar  facts  and  circumstances  of  the  case  and  in  the 

interest  of  justice  observing  that  "continuation  of  criminal 

proceedings would be an abuse of the process of law" and also 

by  invoking  its  power  under  Article  142  of  the  Constitution. 

CRM-M-30588-2025 (O&M)         - 8- 

Since the High Court does not possess any power akin to the 

one  under  Article  142  of  the  Constitution,  the  cited  decision 

cannot be construed to have vested the High Court with such 

like unparallel power. 

17. The magnitude of inherent jurisdiction exercisable by the 

High Court under Section 482 Criminal Procedure Code with a 

view to prevent the abuse of law or to secure the ends of justice, 

however,  is  wide  enough  to  include  its  power  to  quash  the 

proceedings  in  relation  to  not  only  the  non-compoundable 

offences  notwithstanding  the  bar  under  Section  320 Criminal 

Procedure Code hut such a power, in our considered view, is 

exercisable at any stage save that there is no express bar and 

invoking  of  such  power  is  fully  justified  on  facts and 

circumstances of the case. 

        xxx  xxx  xxx 

21. In the light of these peculiar facts and circumstances where 

not only the parties but their close relatives including daughter 

and son-in-law of respondent No. 23 have also supported the 

amicable  settlement,  we  are  of  the  considered  view that  the 

negation  of  the  compromise  would  disharmonize  the 

relationship  and  cause  a  permanent  rift  amongst  the  family 

members  who  are  living  together  as  a  joint  family. Non-

acceptance  of  the  compromise  would  also  lead  to  denial  of 

complete justice which is the very essence of our justice delivery 

system. Since there is no statutory embargo against invoking of 

power  under  Section  482  Criminal  Procedure  Code  after 

conviction  of  an  accused  by  the  trial  Court  and  during 

pendency of appeal against such conviction, it appears to be a 

fit case to invoke the inherent jurisdiction and strike down the 

proceedings subject to certain safeguards. 

22.  Consequently  and  for  the  reasons  afore-stated, we  allow 

this  petition  and  set  aside  the  judgement  and  order  dated 

16.03.2009  passed  in  Criminal  Case  No.  425-1  of  2000  of 

Additional  Chief  Judicial  Magistrate,  Hisar,  on  the  basis  of 

CRM-M-30588-2025 (O&M)         - 9- 

compromise  dated  08.08.2011  arrived  at  between  them  and 

their step-mother-respondent No. 2 (Smt. Reshma Devi) w/o late 

Rajmal qua the petitioners only. As a necessary corollary, the 

criminal complaint filed by respondent No. 2 is dismissed qua 

the  petitioners  on  the  basis  of  above-stated  compromise. 

Resultantly, the appeal preferred by the petitioners against the 

above-mentioned  order  dated  16.03.2009  would  be  rendered 

infructuous and shall be so declared by the first Appellate Court 

at Hisar.” 

10     The  Hon'ble  Supreme  Court  has  held  in  the  matter  of  

'Ramgopal And Another Vs State of Madhya Pradesh, 2021 SCC Online 

SC 834', that the matters which can be categorized as personal in nature or 

in the matter in which the nature of injuries do not exhibit mental depravity 

or commission of an offence of such a serious nature that quashing of which 

would override public interest, the Court can quash the FIR in view of the 

settlement  arrived  at  amongst  the  parties  even  at  an  appellate  stage.  The 

observation of the Hon'ble Supreme Court is extracted as under:- 

19. We thus sum-up and hold that as opposed to Section 320 

Cr.P.C. where the Court is squarely guided by the compromise 

between  the  parties  in  respect  of  offences  ‘compoundable’ 

within  the  statutory  framework,  the  extra-ordinary power 

enjoined  upon  a  High  Court  under  Section  482  Cr.P.C.  or 

vested in this Court under Article 142 of the Constitution, can 

be invoked beyond the metes and bounds of Section 320 Cr.P.C. 

Nonetheless, we reiterate that such powers of wide amplitude 

ought  to  be  exercised  carefully  in  the  context  of  quashing 

criminal proceedings, bearing in mind: (i) Nature 

and  effect  of  the  offence on the  conscious of  the society;  (ii) 

Seriousness  of  the  injury,  if  any;  (iii)  Voluntary nature  of 

compromise  between  the  accused  and  the  victim;  &  (iv) 

CRM-M-30588-2025 (O&M)         - 10- 

Conduct  of  the  accused  persons,  prior  to  and  after the 

occurrence  of  the  purported  offence  and/or  other  relevant 

considerations. 

20.  Having  appraised  the  afore-stated  para-meters  and 

weighing upon the peculiar facts and circumstances of the two 

appeals  before  us,  we  are  inclined  to  invoke  powers  under 

Article  142  and  quash  the  criminal  proceedings  and 

consequently set aside the conviction in both the appeals. We 

say so for the reasons that: Firstly, the occurrence(s) involved 

in  these  appeals  can  be  categorized  as  purely  personal  or 

having overtones of criminal proceedings of private nature;  

 Secondly,  the  nature  of  injuries  incurred,  for  which  the 

Appellants have been convicted, do not appear to exhibit their 

mental depravity or commission of an offence of such a serious 

nature that quashing of which would override public interest;  

Thirdly,  given  the  nature  of  the  offence  and  injuries,  it  is 

immaterial  that  the  trial  against  the  Appellants  had  been 

concluded  or  their  appeal(s)  against  conviction  stand 

dismissed; Fourthly, the parties on their own volition, without 

any  coercion  or  compulsion,  willingly  and  voluntarily  have 

buried their differences and wish to accord a quietus to their 

dispute(s);  Fifthly,  the  occurrence(s)  in  both  the cases  took 

place way back in the years 2000 and 1995, respectively. There 

is nothing on record to evince that either before or after the 

purported  compromise,  any  untoward  incident  transpired 

between  the  parties;  Sixthly,  since  the  Appellants and  the 

complainant(s) are residents of the same village(s) and/or work 

in  close  vicinity,  the  quashing  of  criminal  proceedings  will 

advance  peace,  harmony,  and  fellowship  amongst  the parties 

who have decided to forget and forgive any ill-will and have no 

vengeance  against  each  other;  and  Seventhly,  the  cause  of 

administration  of  criminal  justice  system  would  remain  un-

effected on acceptance of the amicable settlement between the 

parties  and/or  resultant  acquittal  of  the  Appellants;  more  so 

CRM-M-30588-2025 (O&M)         - 11- 

looking at their present age. 

11    A  perusal  of  the  aforesaid  judgment  would  establish  that  the 

extraordinary power enjoined upon a High Court under Section 482 CrPC 

can  be  invoked  beyond  the  contours  of  Section  320  CrPC.  It  further 

establishes that criminal proceedings involving non-heinous offences can be 

annulled irrespective of the fact that the trial has already been concluded and 

the  compromise  is  struck  post-conviction  and  during  pendency  of 

consequential proceedings. The jurisdiction under Section 482 CrPC has to 

be exercised with rectitude considering the circumstances of the case with an 

object to secure ends of justice. In the matter of Bhagel Singh Vs. State 

Punjab 2014 (3) RCR (Criminal) 578, where an accused had been convicted 

for offence under Section 326 IPC and was sentenced to undergo rigorous 

imprisonment  for  2  years,  the  parties  entered  into compromise  during 

pendency  of  the  appeal,  this  Court,  while  placing  reliance  upon  the 

precedent judgments of Lal Chand Vs. State of Haryana. 2009 (5) RCR 

(Criminal)  838  and  Chhota  Singh  Vs.  State  of  Punjab  1997(2)  RCR 

(Criminal) 392 allowed the compounding of offence in respect of Section 

326 IPC at the appellate stage with the observation that the same would be a 

starting point in maintaining peace amongst the parties. Furthermore, in a 

judgment  dated  09.03.2017,  passed  in  CRR  No.390  of 2017  titled  as 

Kuldeep Singh Vs. Vijay Kumar and another, this Court has held as under:- 

'Reliance  can  be  placed  on  Kaushalya  Devi  Massand  Vs. 

Roopkishore  Khore,  2011  (2)  RCR  (Criminal)  298  and 

Damodar S. Prabhu Vs. Sayed Babalal, AIR 2010 (SC) 1097, 

The revisional jurisdiction of the High Court in terms of Section 

CRM-M-30588-2025 (O&M)         - 12- 

401 CrPC.,1973 would result in bringing about ends of justice 

between the parties in the event of finding that the compromise 

is  genuine,  bonafide  and  free  from  any  undue  influence.  The 

compromise in question would serve as an everlasting tool in 

favour of the parties for which indulgence can be given by this 

Court.  The  revisional  exercise  would  also  be  in  consonance 

with the spirit of section 147 of Negotiable Instruments Act. The 

principles laid down in Damodar S. Prabhu Vs. Sayed Babalal, 

AIR  2010  (SC)  1097  would  be  squarely  fortified  if  the 

compromise in question is allowed to be effected between the 

parties  with  leave  of  the  Court.  In  view  of  the  aforesaid, 

impugned  judgment  dated  19.01.2017  passed  by  Additional 

Sessions Judge, Sri Muktsar Sahib vide which conviction and 

sentence  of  the  petitioner  was  upheld  stands  quashed.  The 

revision  petition  is  allowed  subject  to  deposit  of 15%  of  the 

cheque amount as per ratio laid down in Damodar S. Prabhu's 

case  (supra)  to  State  Legal  Services  Authority,  failing  which 

this order will be of no consequence. Necessary consequences 

to follow. 

12     End of a dispute, as against adjudication in a case, is the finest 

hour of justice. Promotion of peaceful co-existence amongst the litigating 

parties is amongst the pursuits of a Court of law along with its primary role 

of adjudication of the same. Procedural technicalities would not stand in the 

way of Court to scuttle what is otherwise an amicable resolution of a conflict 

and interpretation should ordinarily lean in favour of facilitating settlement 

of the conflict. 

13    Thus,  it  is  clear  from  a  perusal  of  the  afore-stated  precedent 

judgments  that  once  the  power  to  quash  the  proceedings  in  view  of 

compromise has been held to be vested in the Court in a pending trial, such 

CRM-M-30588-2025 (O&M)         - 13- 

power would by necessary implication be also available with the High Court 

in a pending appeal and thereafter. 

14     The following relevant factors emerge from perusal of the case 

as well as the subsequent developments supplementing a case for invocation 

of the powers under Section 528 BNSS:- 

(i) The dispute arises out of a spat between the parties. 

(ii) The petitioner(s) are in the age bracket of 30-34 years and 

continuation  of  criminal  proceedings  will  cause  severe 

repercussions  to  the  petitioner(s)  in  discharge  of their  social 

obligations as well as at their workplace. 

(iii)  The  petitioner(s)  were  convicted  and  sentenced  vide 

judgment  dated  27.04.2022  by  the  Judicial  Magistrate  First 

Class,  Yamuna  Nagar  at  Jagadhri  and  the  appeal  is  pending 

before the Sessions Court; 

(iv)  The  petitioner(s)  are  in  their  thirties  and  continuation  of 

criminal  proceedings  will  cause  severe  repercussions  to  the 

petitioner(s) in discharge of their social obligations as well as in 

their work place;  

(v)  The  parties  are  residents  of  the  same  locality and 

continuation of the proceedings is likely to spoil the peaceful 

atmosphere of the locality;  

(vi)   The offence in question cannot be said to be heinous or 

as an offence that would be shocking to the conscience of the 

society  or  public  at  large.  It  can  also  not  be  termed  as  one 

shocking to the conscience of the Court; 

CRM-M-30588-2025 (O&M)         - 14- 

(vii)   Continuation of the proceedings and forcing the parties 

to undergo rigours of criminal proceedings is not likely to sub-

serve any large public interest; 

(viii) No larger public purpose would be served by continuation 

of the proceedings; 

(ix) Petitioner does not suffer any criminal antecedents and has 

not indulged in any such or similar case during the pendency of 

the case or after registration of the FIR. 

(x) The object of law is well served when the parties resolve 

their differences and choose to peacefully co-exist and live in 

harmony. 

15      In view of the report of the concerned Judicial Magistrate First 

Class and the principles laid down by the Apex Court in Gian Singh Vs. 

State of Punjab and others (2012) 10 SCC 303, as well as Ramgopal And 

Another Vs State of Madhya Pradesh 2021 SCC Online SC 834 and also 

by the Full Bench of this Court in Kulwinder Singh and others Vs. State of 

Punjab and another, 2007(3) RCR (Criminal) 1052 and Sube Singh and 

another  Vs.  State  of  Haryana  and  another  reported  as  2013  (4)  RCR 

(Criminal) 102, the instant petition is allowed. The aforesaid FIR bearing 

No.03 dated 02.01.2016 under Section(s) 323, 324, 326, 427 and 506   of the 

Indian  Penal  Code,  1860

  registered  at  Police  Station  Chhapar,  District 

Yamuna Nagar; judgment of conviction dated 27.04.2022 (Annexure P-4) 

passed by the Judicial Magistrate First Class, Yamuna Nagar along with all 

other consequential proceedings arising therefrom are hereby quashed qua 

the petitioner(s) in view of compromise dated 18.12.2023 (Annexure P-2) 

CRM-M-30588-2025 (O&M)         - 15- 

entered between the parties. However, the same would be subject to payment 

of  costs  of  Rs.5000/-  each  to  be  deposited  by  the  petitioner(s)  with  the 

Haryana  State  Disaster  Response  Fund,  State  Bank  of  India,  Account 

No.39681102475,  IFSC-SBIN0010603,  New  Haryana  Civil  Secretariat 

Branch,  Sector  17,  Chandigarh,  within  two  months  from  receipt  of  a 

certified copy of this order. 

16    Petition is allowed. 

August 28, 2025.        (VINOD S. BHARDWAJ)  

raj arora                                          JUDGE 

    Whether speaking/reasoned   : Yes/No 

    Whether reportable     : Yes/No