SUCHA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 389 dated 21.09.2009 under Section 306, 34 IPC, P S Sadar Amritsar (P1) on the basis of compromise (P2).

(2.) Respondent No. 2 has lodged FIR No. 389 dated 21.09.2009 under Sections 306, 34 IPC, P S Sadar Amritsar against the present petitioners on account of unnatural death of her daughter Harmit Kaur, alleging therein, that she solemnized marriage of her daughter with petitioner No. 3 on 05.06.1996 and thereafter, Harmit Kaur died on 20.09.20090 after about 14 years of her marriage. It is also alleged in the FIR that her daughter committed suicide because of the harassment caused by the petitioners. Thereafter, the matter has been amicably settled between the parties and the complainant has sworn in her affidavit dated 18.03.2010 (P3) to the same effect. The compromise deed has been placed on record as Annexure P2.

(3.) Normally, this Court would not have entertained the quashing for an offence punishable under Section 306 IPC. However, the facts and circumstances of the present case are somewhat different.