SUREDRA SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks to quash the impugned FIR dated 26.06.2015 being Case Crime No.125 of 2015, under Section 306 I.P.C., P.S. Vikasnagar, District Dehradun.

(2.) An FIR was lodged against the petitioner for the offence punishable under Section 306 I.P.C. alleging therein that the petitioner abetted the commission of suicide by victim. Victim's mother-Shakambaribi is present before the Court, duly identified by her counsel Mr. Kanti Ram Sharma, Advocate. Petitioner-Surendra Singh Negi is present in person before the Court, duly identified by his counsel Mr. Rajat Mittal, Advocate. Victim's mother submitted that she is not interested in prosecuting the petitioner. She further submits that she has no grudge against her son-in-law.

(3.) A compounding application has been filed on behalf of the parties, but this Court is unable to permit such compounding in view of the decision of Hon'ble Apex Court in the case of Gian Singh v. State of Punjab and another, (2013) 1 SCC (Cri) 160.