PARUL MEHTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 482 Cr.P.C. is filed seeking quashing of FIR No. 161 dtd. 19/10/2020, under Sec. 306 read with Sec. 34 IPC, registered at Police Station Dhakoli, District SAS Nagar, Mohali, on the basis of compromise.

(2.) The FIR was got registered by Seema Devi, mother of the deceased- Suraj Bhan. As per the contents of the FIR, marriage of deceased with Parule Mehta was solemnized in the year 2016. The couple was blessed with two children. In the year 2019, there were differences and the couple started living separately but from 1/10/2020 on the intervention of relatives they started to live together. On 18/10/2020 the complainant received a call from her daughter-in-law saying that something happened to the deceased. The complainant along with her daughters and son-in-law reached the house of the deceased. She was informed by daughter-in-law that deceased slept in a separate room, later it was found that he had hanged himself. His body was brought down with the help of neighbourers. As per the allegations, the daughter-in-law and her parents forced the deceased to commit suicide. The only pleading in the petition is that FIR be quashed as parties have compromised the matter.

(3.) Learned counsel for the petitioner argues that as the complainant does not want to pursue the matter, hence the FIR be quashed on the basis of compromise.