1 

CRM-M-59021-2025 

IN THE HIGH COURT OF PUNJAB AND HARYANA AT 

CHANDIGARH 

CRM-M-59021-2025         

Satnam Singh  

….Petitioner 

versus 

State of Punjab and another  

….Respondents

Reserved on:        November 07, 2025 

Date of decision/pronouncement:   November 20, 2025 

Date of Uploading:       November 20, 2025 

CORAM:  HON’BLE MR. JUSTICE SUMEET GOEL 

Present:-  Mr. Kamaldip Singh Sidhu, Advocate for the petitioner.  

    Mr. Amit Kumar Goyal, Additional AG Punjab.  

    Ms. Kirandeep Kaur, Advocate for respondent No.2. 

***** 

SUMEET GOEL, J. (ORAL)  

    The  present  petition  has  been  preferred  by  the  accused  under 

Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking quashing 

of the FIR No.48 dated 09.06.2022 (hereinafter to be referred as the ‘impugned 

FIR’), registered under Sections 304-A & 279 of the Indian Penal Code, 1860, at 

Police  Station  Ajitwal,  District  Moga,  as  also  the  proceedings  subsequent 

thereto, including the judgment of conviction dated 04.04.2024 (Annexure P-2) 

passed in case No.CHI/282/2022 titled as “State versus Satnam Singh” by the 

learned Judicial Magistrate Ist Class, Moga (hereinafter referred to as ‘JMIC’), 

on the basis of a compromise deed dated 07.04.2024 (copy whereof is appended 

as Annexure P-4 with the present petition).  

2 

CRM-M-59021-2025 

2.    The gravamen of the impugned FIR is that complainant, namely, 

Harbhajan Singh, son of Gurmail Singh, stated that on 08.06.2022 at about 6:00 

p.m., his son, namely, Gurjit Singh, along with Ashpreet Singh (son of Swaran 

Singh, resident of village Chuhar Chak), was travelling on a motorcycle bearing 

registration  No.PB29-AC-6834  (Platina)  from  village Buttar  towards 

Takhanvadh.  The  complainant  was  following  them  on  his  own  motorcycle 

bearing registration No.PB29N-1761 (Platina). When the motorcycle of his son 

and Ashpreet Singh reached near the house of Jagdeep Singh, son of Nahar 

Singh,  resident  of  village  Takhanvadh,  a  JCB  machine bearing  registration 

No.PB29X-4981 approached from the direction of Takhanvadh at high speed, 

being driven rashly and negligently by Satnam Singh, petitioner herein, (whose 

identity  the  complainant  learnt  after  the  incident),  son  of  Balwinder  Singh, 

resident of Takhanvadh. The JCB struck the motorcycle, causing serious injuries 

to Gurjit Singh and Ashpreet Singh. Gurjit Singh sustained a head injury. People 

gathered at the spot, and the complainant arranged a vehicle to take his injured 

son to Civil Hospital, Moga. However, Gurjit Singh succumbed to his injuries 

on the way. Ashpreet Singh was admitted to Civil Hospital, village Dhudike. 

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

3.    Learned counsel for the petitioner has argued that the petitioner has 

been  falsely  implicated  into  the impugned  FIR.  Learned  counsel  has  further 

submitted that a compromise has been entered into between the petitioner and 

the FIR-complainant (father of the deceased) on 07.04.2024, relevant whereof 

reads as under:  

“I,  Harbhajan  Singh,  Aadhar  No.858259264437  son  of  Gurmail 

Singh son of Sampuran Singh resident of Dhudike (First Party) 

Balwinder Singh, Aadhar No._ son of Gurcharan Singh son of Inder 

Singh resident of Takhanwad, District Moga. About 2 years ago, Harbhajan 

Singh's son Gurjit Singh had an accident with Balwinder Singh's Hydra 

3 

CRM-M-59021-2025 

Crane, which was driven by Balwinder Singh's son Satnam Singh. Gurjit 

Singh has been died. Harbhajan Singh has filed cases against Balwinder 

Singh & Satnam Singh, in one of which Satnam Singh has been convicted 

and against Balwinder Singh, a claim case is pending in the High Court. 

Today dated 07.04.2024, both the parties have been affected compromise in 

the presence of respectable persons namely Jasdip Singh @ Garry, Jagtar 

Singh Dhaliwal and Chamkaur Singh Kamrade. Second party Balwinder 

Singh will be pay an amount of Rs.13,00,000/- to those three respectable 

persons upto dated 14.04.2024 and Harbhajan Singh will be bound to give 

the statement to a lawyers in the Hon’ble Courts wherever it is required to 

do so. Balwinder Singh will bear the expense of the lawyers in the case. 

Compromise has written, which can useful. Dated 07.04.2024.

” 

    Learned counsel has, thus, iterated that the impugned FIR which 

was  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 the proceedings, including the impugned FIR, against each 

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

served by allowing the criminal prosecution to continue against the petitioner. 

Thus, it has been iterated that the petition in hand be allowed.  

4.    Learned State counsel has submitted that the charge-sheet (challan) 

was rightly put up against the petitioner and he has since been convicted by the 

learned  JMIC  vide  judgment  dated  04.04.2024,  which is  based  on  evidence 

brought forth and thus, the petition in hand deserves to be dismissed. Learned 

State counsel: has submitted that in a case pertaining to an offence under Section 

304-A  of  the  IPC,  the  deceased  individual  is  the  real victim and  hence  any 

compromise or settlement reached with the family members or legal heirs of the 

deceased victim, cannot  operate  to  absolve  the  offender,  nor  should  it  be 

construed as a mitigating factor, sufficient, to warrant the quashing of such an 

FIR, on the basis of compromise. Learned State counsel has placed reliance upon 

the dicta passed by the Hon’ble Supreme Court in Daxaben Vs. State of Gujarat 

& Others, (2022) AIR Supreme Court 3530, and conceded that while the said 

4 

CRM-M-59021-2025 

dicta pertains to an offence under Section 306 of the IPC, however, by way of 

corollary, the underlying principle as laid down in Daxaben (supra) will be 

extended and applied analogously to an offence under Section 304-A of the IPC, 

also. Furthermore, relying upon the dicta, passed by a Division bench of this 

Hon’ble Court passed in CRM-M-40769-2024, titled as Baldev Singh Vs. State 

of Punjab and another, decided on 02.06.2016, it has been submitted by the 

learned State counsel that given the gravity and fatal consequences inherent in 

an offence under Section 304-A of the IPC, the same cannot be classified as one 

that is merely private in nature. Concluding his submissions, the learned State 

counsel  has  submitted  that  quashing  an  FIR  pertaining  to  an  offence  under 

Section  304-A  of  the  IPC,  on  the  basis  of  compromise/settlement  is  not  in 

consonance with the settled jurisprudence governing the domain of quashing 

criminal proceedings on the basis of compromise/settlement. 

5.    Learned counsel for respondent No.2/ complainant has ratified the 

compromise having been effected between the parties and submit that respondent 

No.2/ complainant has no objection, in case, the impugned FIR including the 

judgment of conviction dated 04.04.2024 passed by learned JMIC, are quashed. 

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

record.  

Prime Issue  

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

to whether the impugned FIR registered under Sections 304-A & 279 of the IPC 

and proceedings arising therefrom, including the judgment of conviction dated 

04.04.2024 passed by learned JMIC, deserve to be quashed.  

5 

CRM-M-59021-2025 

    The seminal legal issue that arises for consideration is as to whether 

an  FIR  (as  also  proceedings  emanating  therefrom)  under  Section  304-A  of 

IPC/Section 106 of the Bharatiya Nyaya Sanhita, 2023 can be quashed on the 

basis of compromise/settlement.  

8.    Relevant Statutory Provisions  

    The Indian Penal Code, 1860 (hereinafter to be referred as ‘IPC’) 

    Section 304-A of the IPC reads as under: 

“304A. Causing death by negligence.--Whoever causes the death of any 

person  by  doing  any  rash  or  negligent  act  not  amounting  to  culpable 

homicide, shall be punished with imprisonment of either description for a 

term which may extend to two years, or with fine, or with both.

” 

    The Code of Criminal Procedure, 1973 (hereinafter to be referred 

as ‘the Cr. P.C.’)  

    Section 482 of Cr. P.C., 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 Nyaya Sanhita, 2023 (hereinafter to be referred as 

BNS, 2023) 

    Section 106 of BNS, 2023 reads as under: 

“106. Causing death by negligence.—(1) Whoever causes death of 

any person by doing any rash or negligent act not amounting to culpable 

homicide, shall be punished with imprisonment of either description for a 

term which may extend to five years, and shall also be liable to fine; and if 

such  act  is  done  by  a  registered  medical  practitioner  while  performing 

medical  procedure,  he  shall  be  punished  with  imprisonment  of  either 

description for a term which may extend to two years, and shall also be 

liable to fine.

” 

    The Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter to 

be referred as BNSS, 2023) 

    Section of the BNSS, 2023 reads as under:   

6 

CRM-M-59021-2025 

“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: 

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 

7 

CRM-M-59021-2025 

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 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 and 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 prosecutions which 

involve 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. 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. 

8 

CRM-M-59021-2025 

  (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. 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 

9 

CRM-M-59021-2025 

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 the 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 High 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 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 has 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 First  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, there 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  arise  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  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 

10 

CRM-M-59021-2025 

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 prosecutions 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 Act 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 

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 

11 

CRM-M-59021-2025 

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 under Section 304-A of the IPC on the basis of compromise 

    In a Division Bench judgment titled as Baldev Singh versus State 

of  Punjab  &  another,  decided  on  02.06.2016  in  CRM-M-40769-2014, this 

Court held as under: 

“The question formulated for consideration of a larger Bench was 

whether the crime registered under Section 304-A IPC can be quashed on 

the basis of compromise arrived at by the legal heir/legal representative of 

the victim/deceased with the offender. 

XX      XX      XX 

Whether  the  crime  registered  under  Section  304-A  IPC  can  be 

quashed  on  the  basis  of  compromise  arrived  at  by  the  legal  heirs/legal 

representatives of the victim (deceased) with the offender. 

XX      XX      XX 

In  the  facts  and  circumstances  of  the  case  it  would  indeed  be 

paradoxical and incorrect to hold that the offence under Section 304-A is 

private  in  nature.  Its  serious  impact  on  society  is  not  subject  to 

understatement. When a person or persons lose their life/lives due to the 

rash and negligent act of the accused, the question of mens rea or intention 

in such a situation pales into insignificance. The wrong cannot be termed 

to be private or personal in nature like offences arising out of matrimony, 

relating  to  dowry  etc.,  family  disputes  or  criminal  cases  having 

overwhelmingly  and  predominantly  a  civil  flavour  like  commercial, 

financial, mercantile, civil or partnership matters. 

XX      XX      XX 

Reference  is  thus  answered  in  the  negative  as  there  can  be  no 

quashing  of  an  offence  registered  under  Section  304-A  and  subsequent 

proceedings, solely on the basis of a compromise arrived at between the 

legal heirs/representatives of the victim (deceased) and the accused.

” 

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

FIR under Section 306 of IPC 

“

(i)    In  a  judgment  titled  as Daxaben  vs.  State  of  Gujarat  & 

Ors.,2022 AIR Supreme Court 3530, the Hon’ble Supreme Court has held 

as under:- 

12 

CRM-M-59021-2025 

  “25.  The  only  question  in  this  appeal  is  whether  the  Criminal 

Miscellaneous Applications filed by the accused under Section 482 of the 

Cr.P.C. could have been allowed and an FIR under Section 306 of the IPC 

for abetment to commit suicide, entailing punishment of imprisonment of 

ten years, could have been quashed on the basis of a settlement between the 

complainant and the accused named in the FIR. The answer to the aforesaid 

question cannot, but be in the negative.   

  xxx      xxx      xxx   

  xxx 

  xxx      xxx      xxx   

  xxx   

  37.   Offence under Section 306 of the IPC of abetment to commit 

suicide  is  a  grave,  non-compoundable  offence.  Of  course,  the  inherent 

power of the High Court under Section 482 of the Cr.P.C. is wide and can 

even  be  exercised  to  quash  criminal  proceedings  relating  to  non-

compoundable offences, to secure the ends of justice or to prevent abuse of 

the process of Court. Where the victim and offender have compromised 

disputes  essentially  civil  and  personal  in  nature, the  High  Court  can 

exercise its power under Section 482 of the CrPC to quash the criminal 

proceedings. In what cases power to quash an FIR or a criminal complaint 

or criminal proceedings upon compromise can be exercised, would depend 

on the facts and circumstances of the case. 

  38.   However, before exercising its power under Section 482 of 

the  Cr.P.C.  to  quash  an  FIR,  criminal  complaint  and/or  criminal 

proceedings, the High Court, as observed above, has to be circumspect and 

have due regard to the nature and gravity of the offence. Heinous or serious 

crimes, which are not private in nature and have a serious impact on society 

cannot be quashed on the basis of a compromise between the offender and 

the  complainant  and/or  the  victim.  Crimes  like  murder,  rape,  burglary, 

dacoity and even abetment to commit suicide are neither private nor civil 

in nature. Such crimes are against the society. In no circumstances can 

prosecution be quashed on compromise, when the offence is serious and 

grave and falls within the ambit of crime against society. 

  39.  Orders quashing FIRs and/or complaints relating to grave 

and serious offences only on basis of an agreement with the complainant, 

would set a dangerous precedent, where complaints would be lodged for 

oblique  reasons,  with  a  view  to  extract  money  from the  accused. 

Furthermore, financially strong offenders would go scot free, even in cases 

of grave and serious offences such as murder, rape, bride- burning, etc. by 

buying  off  informants/complainants  and  settling  with  them.  This  would 

render  otiose  provisions  such  as Sections  306,  498-  A,  304-B  etc. 

incorporated in the IPC as a deterrent, with a specific social purpose. 

  40.   In Criminal Jurisprudence, the position of the complainant 

is only that of the informant. Once an FIR and/or criminal complaint is 

lodged and a criminal case is started by the State, it becomes a matter 

between the State and the accused. The State has a duty to ensure that law 

and order is maintained in society. It is for the state to prosecute offenders. 

In case of grave and serious non- compoundable offences which impact 

society, the informant and/or complainant only has the right of hearing, to 

the extent of ensuring that justice is done by conviction and punishment of 

the offender. An informant has no right in law to withdraw the complaint of 

a non- compoundable offence of a grave, serious and/or heinous nature, 

which impacts society. 

  xxx      xxx      xxx   

  xxx 

  xxx      xxx      xxx   

  xxx   

13 

CRM-M-59021-2025 

  50.   In our considered opinion, the Criminal Proceeding cannot 

be nipped in the bud by exercise of jurisdiction under Section 482 of the Cr. 

P.C. only because there is a settlement, in this case a monetary settlement, 

between  the  accused  and  the  complainant  and  other  relatives  of  the 

deceased to the exclusion of the hapless widow of the deceased. As held by 

the  three-Judge  Bench  of  this  Court  in Laxmi Narayan  & 

Ors. (supra), Section 307 of the IPC falls in the category of heinous and 

serious offences and are to be treated as crime against society and not 

against  the  individual  alone.  On  a  parity  of  reasoning,  offence 

under section  306 of  the  IPC  would  fall  in  the  same  category.  An  FIR 

under Section 306 of the IPC cannot even be quashed on the basis of any 

financial settlement with the informant, surviving spouse, parents, children, 

guardians,  care-givers  or  anyone  else.  It  is  clarified  that  it  was  not 

necessary for this Court to examine the question whether the FIR in this 

case discloses any offence under Section 306 of the IPC, since the High 

Court,  in  exercise  of  its  power  under Section  482 CrPC,  quashed  the 

proceedings on the sole ground that the disputes between the accused and 

the informant had been compromised.

” 

Analysis (re law)  

10.    The conventional view, premised upon 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 FIR/criminal proceedings, on the basis of compromise/settlement 

having been arrived at between the rival parties, pertaining to the offences which 

do not fall within the ambit of ‘compoundable’.  

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.  

14 

CRM-M-59021-2025 

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, as it is 

its  very  life-blood,  its  very  essence,  its  immanent  attribute.  Without  such 

power(s), the High Court would have 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 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 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 

15 

CRM-M-59021-2025 

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 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 statutory provision 

but  the  High  Court  may  proceed  to  quash  a  criminal  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 flavor; 

offences  arising  out  of  matrimonial  dispute;  offences arising  out  of  family 

dispute as also offences which are basically private or personal in nature, could 

16 

CRM-M-59021-2025 

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 be considered as factors by the High Court, while examining a plea for 

quashing of criminal proceedings on the basis of settlement/compromise. 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 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, 

17 

CRM-M-59021-2025 

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, by the Hon’ble Supreme Court 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,  which  are  already  struggling  hard  to 

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

would ensure the ends of justice.  

12.    The  basic  and  essential  edifice  of  a  plea  seeking quashing  of 

FIR/criminal proceedings, on the basis of compromise, is the consent of the 

victim.  In  other  words,  the  consent  on  the  part  of  the victim  for 

compromise/settlement of FIR/criminal proceedings is sine-qua-non for such 

petition to succeed.  

12.1.    For an extended period of time, criminal jurisprudence was, by and 

large, acquisitive, placing the crime and criminal act at its epicenter. The jurists 

have  preoccupied  themselves  with  the  rights  and  safeguards  concerning  the 

accused, concomitantly, the victim, i.e. the de facto and real sufferer whose very 

misery put the criminal law into motion, remained a forgotten figure. Conscious 

18 

CRM-M-59021-2025 

of this critical lacunae in the criminal justice administration system, J. Krishna 

Iyer, rendered the following seminal observation: 

“It is a weakness of our jurisprudence that the victims of crime, and 

the distress of the dependents of the prisoner, do not attract the 

attention of the law. Indeed, victim reparation is still the vanishing 

point  of  our  criminal  law.  This  is  a  deficiency,  which must  be 

rectified by the legislature.” 

-(J. Krishna Iyer;  

Vide (para 9) Rattan Singh Vs. State of Punjab, (1980) AIR  Supreme Court 

84) 

    Until  recently,  a victim was  rendered  almost  entirely  passive, 

relegated  to  the  periphery  of  judicial  process  and  compelled  to  remain  an 

outsider, mute spectator, with virtually no substantive role in the prosecution of 

criminal  trial.  With  the  development  of ‘victimology’ as  a  distinct  and  vital 

domain of jurisprudence, a transformative shift has occurred. Unfolding with the 

coinage  of  the  term ‘victimology’ by  Benjamin  Mendelsohn  in  1947,  this 

evolution  reflects  a  belated  acknowledgment  of  a victim’s inherent  right  to 

participate and have a meaningful voice in the prosecution of a criminal trial. In 

recognition of this evolving jurisprudence, seminal amendments were introduced 

to  the  Cr.P.C.,  1973,  vide  Cr.P.C.  (Amendment)  Act,  2008,  resulting  into 

insertion of Section 2(wa) which defines a victim’ and various other provisions 

(such as Section 24(8) and proviso to Section 372, etc.), thereby, giving statutory 

recognition to the rights evolved in favour of a victim.  

    Pertinently, a victim can no longer be relegated to the periphery or 

rendered a forgotten entity once the machinery of criminal law has been set into 

motion. The terminus of criminal justice system must transcend beyond the mere 

safeguarding of rights of an accused and must encompass the preservation and 

effective vindication of the rights of a victim. The law must adopt an equipoise 

19 

CRM-M-59021-2025 

approach, harmoniously balancing the competing interests of the accused and the 

victim. It is a bounden duty of the courts of law to ensure that justice embraces 

the  injured  and  afflicted.    Jurisprudentially,  the guarantee  under  Article  21 

embraces both the life and liberty of the accused as well as interest of the victim, 

his near and dear ones as well as of the community at large and therefore cannot 

be alienated from each other with levity. As an age-old adage, which has met 

with approval by the Hon’ble Supreme Court, reads thus: 

“We cannot remain oblivious to the substantial suffering of the 

victims. It stands as a fact that criminal justice reform and civil rights 

movement in India has historically only paid considerable attention to the 

rights of the accused and neglected to address to the same extent the 

impact of crime on the victims. It is not only the victims of crime only that 

require soothing balm, but also the incidental victims like the family, the 

co-sufferers and to a relatively larger extent the society too. The judiciary 

has a paramount duty to safeguard the rights of the victims as diligently 

as those of the perpetrators.” 

    With impunity, a further reference in this regard can be made to an 

observation made by J. F.M. Ibrahim Kalifulla, in a Five judge Bench dicta of 

the Hon’ble Supreme Court, which reads as under: 

    “….While  considering  the  problem  of  penology  we  should not 

overlook the plight of victimology and the sufferings of the people who die, suffer 

or are maimed at the hands of criminals.” 

-(J. F.M. Ibrahim Kalifulla;  

Vide (para 72) Union of India Vs.V. Sriharan @ Murugan &Ors., (2016) 7 SCC 1) 

13.    Conceptually; FIR-complainant/informant is different from victim, 

though, in a given case, they may be same person. In a case pertaining to an 

offence, as a result whereof a death has occurred, it is the deceased who is the 

20 

CRM-M-59021-2025 

real victim.  In  such  a  case,  the  surviving  family  members  of  the deceased 

including  the  spouse/parents/children/guardian/care-giver  etc. nay  the  FIR-

complainant/informant cannot adorn the mantle of primary victim for purpose of 

settlement/compromise.  The  jurisprudential  foundation  for  quashing  criminal 

proceedings on the basis of a compromise, rests upon the absence of grievance 

by  the victim,  against  the  accused.    In  offence  under  Section  304-A  of  the 

IPC/Section 106 of BNS involving death due to rash and negligent act/ driving, 

the primary victim is the deceased, whose demise is directly attributable to the 

accused’s  alleged rash  and  negligent  act/  driving.  The  deceased,  being  the 

primary aggrieved party (i.e. the real victim), is no longer capable of expressing 

consent  or  grievance,  rendering  any  compromise  with  the  informant  or 

complainant incongruous with this foundational principle. A settlement between 

the accused and the complainant, who merely initiated the criminal process, fails 

to satisfy the underlying rationale for such a quashing to succeed. It disregards 

the irreversible harm inflicted upon the deceased and the broader societal interest 

implicated  in  crime(s)  of  this  gravity.  Thus,  permitting  quashing  in  such 

instances undermines the rule of law and trivializes the serious nature of the 

offence, warranting judicial circumspection and restraint.  

13.2.    A  pertinent  issue  which  craves  attention  of  this  Court  is  the 

probable erosion of judicial integrity when criminal proceedings, particularly 

involving grave and serious offences (such as Section 304-A IPC/Section 106 

BNS), are quashed solely on the basis of a compromise/settlement , having been 

arrived at between rival parties. This practice of entering into compromise, more 

often  than  not,  involves  pecuniary  consideration;  proferred  as  reparation  or 

compensation to the victim’s family; creates deeply deleterious impact on the 

21 

CRM-M-59021-2025 

societal psyche that the criminal justice system is available for commodification. 

Such  a  scenario  suggests  that  penal  absolution  is  a  purchasable  commodity, 

thereby, implying that serious public wrongs, in which society as a whole has 

stakes, can be put to naught  by the accused person’s financial capacity. Such an 

outcome is antithetical to the Rule of Law, which demands that the severity of a 

crime and penal consequences must remain insulated from the private financial 

arrangements  of  the  parties,  thereby,  maintaining  public  confidence  in  the 

impartiality and deterrent efficacy of the justice delivery system. The law, being 

a guarantor of equity and fairness, cannot afford to be subjugated to the influence 

of wealth, lest it compromise its sacrosanct essence and institutional integrity. 

The inherent powers of this Court, ought not be employed for privatization of 

criminal liability. An old age adage reads thus: 

“Why in history has everyone always focused on the guy with the 

big stick, the hero, the activist, to the neglect of the poor slob who is at the 

end  of  the  stick,  the  victim,  the  passivist  –  or  maybe,  the  poor  slob  (in 

bondages) isn’t all that much of a passivist victim – maybe he asked for it?

” 

14.    The Hon’ble Supreme Court in the case of Daxaben (supra) has 

held that an FIR/criminal proceedings qua an offence under Section 306 of the 

IPC cannot be quashed on the basis of compromise/settlement since such an 

offence falls in the category of heinous and serious offences and is to be treated 

as crime against the Society and not against an individual(s). To the same effect 

is the dicta of the Division Bench of this Court in Baldev Singh’s case (supra) 

wherein; dealing with a FIR under Section 304-A of the IPC; this Court has held 

that there can be no quashing of an offence registered under Section 304-A of 

the IPC and subsequent proceedings emanating therefrom, solely on the basis of 

22 

CRM-M-59021-2025 

a compromise arrived at between the legal heirs/representatives of the victim 

(deceased) and the accused. This Court must sound a word of caution herein, viz., 

a plea for quashing an FIR under Section 304-A of the IPC/ Section 106 of the 

BNS, filed solely on the basis of merits thereof is very much maintainable and 

ought to be considered and ratiocinated upon merits thereof. 

15.    As a result of above-said rumination, it is clear nay crystal clear 

that an FIR (as also proceedings emanating therefrom) under Section 304-A of 

the IPC/Section 106 of the BNS cannot be quashed on the basis of a compromise/ 

settlement  arrived  at  between  the  accused  on  one  hand  and  FIR-

complainant/informant/surviving  family  of  the victim  (including 

spouse/parents/children/guardian/care-giver  etc.)  on  the  other  hand.    Even  if 

credence is sought to be lend to such a compromise/settlement, by way of raising 

plea(s) on merits, including the plea that the offence of Section 304-A of the IPC 

/Section 106 of the BNS is not made out in the facts/circumstances of a given 

case, still such petition ought to be rejected.  

Analysis (re facts of the present case)  

16.    The petition in hand has been filed for quashing of FIR No.48 dated 

09.06.2022, registered under Sections 304-A & 279 of the IPC, at Police Station 

Ajitwal, District Moga, as also the proceedings subsequent thereto, including the 

judgment  of  conviction  dated  04.04.2024  (Annexure  P-2)  passed  in  case 

No.CHI/282/2022 titled “State versus Satnam Singh” by the learned JMIC, on 

the basis of a compromise deed dated 07.04.2024 which, in essence pertains to 

death of one Gurjit Singh.  Learned counsel for the petitioner has argued that 

once the entire matter has been settled, there would be no fruitful purpose served 

by allowing the proceedings to continue.  It has been argued that the compromise 

23 

CRM-M-59021-2025 

in question is for betterment of all the concerned and hence it would met the ends 

of justice if the impugned FIR etc. are quashed.  Indubitably, the impugned FIR 

pertains to the death of one Gurjit Singh, who, of-course, cannot possibly be a 

party to the compromise.  In view of the discussion in law and facts hereinabove, 

petition in hand ought not to be entertained and deserves rejection.  

Decision  

17.    It is thus, directed as follows: 

(i)  The  petition  in  hand;  seeking  quashing  of  FIR  No.48  dated 

09.06.2022, registered under Sections 304-A & 279 of the IPC, at 

Police  Station  Ajitwal,  District  Moga,  as  also  the  proceedings 

subsequent  thereto,  including  the  judgment  of  conviction  dated 

04.04.2024 (Annexure P-2) passed in case No.CHI/282/2022 titled 

as “State versus Satnam Singh” by the learned JMIC, on the basis 

of a compromise deed dated 07.04.2024; is dismissed; 

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

shall not have any effect on the merits of the case and the appellate 

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

influenced with the same; 

(iii)  No deposition as to costs;  

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

                        (SUMEET GOEL) 

                      JUDGE 

November 20, 2025  

Mahavir/naveen     

Whether speaking/reasoned:    Yes/No 

Whether reportable:      Yes/No