SAROJ RANI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Quashing of FIR No. 104 dated 23.3.2011 under Section 380 IPC registered at Police Station Kotwali Patiala Distt. Patiala (Annexure P-1/T) is sought on the basis of compromise dated 30.3.2011 (Annexure P-2).

(2.) The FIR was registered on the statement made by the complainant. He works with Vivek Gupta and looks after the shop. In the afternoon the owner of the shop gone for lunch when one lady of about 50/55 years old came to the shop and said to show her a chain and a ring and in this process she escaped with 2 gold rings which were weighing about 1 tola. The matter was reported to the police. In this background, the FIR was registered.

(3.) After presentation of the challan and framing of the charges, a compromise (Annexure P2) has been effected. As per the compromise, Saroj Rani had given an application to the effect that the complainant has compelled her to commit suicide. She withdraws this application and does not want to take any action on the same. She has also withdrawn the suicide note dated 28.3.2011.