(1.) The petitioners-Sanjeev Kumar Verma and Sujata Verma seek quashing of the FIR No.11 of 2023, dtd. 11/1/2023, under Sec. 306 IPC, Police Station Kankhal, District- Haridwar, on the basis of amicable settlement between the parties. A joint compounding application has been filed along with the affidavits.
(2.) Heard learned counsel for the parties and perused the record.
(3.) According to the FIR, the nephew of the respondent no.3, the informant, committed suicide and forwarded a suicide note to the informant. The suicide note is enclosed along with the FIR. According to the suicide note, the parents of the deceased were staying with the petitioners. The deceased is the son of the younger brother of the petitioner no.1. The suicide note records that the petitioners had asked the deceased to take his parents away from his house, due to which, in helpless position, the deceased committed suicide.