BUTA SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petition and emanating from the record, as claimed by the prosecution, is that the marriage of Harjeet Kaur (since deceased), daughter of Sukhwant Singh s/o Dyal Singh (for brevity the complainant ) was solemnized with petitioner Buta Singh s/o Pargat Singh, around three years prior to the present incident, according to Sikh rites & ceremonies. The complainant claimed that petitioner is a drug addict and truck driver by profession. He used to harass and beat her daughter, when he was short of drugs. Harjeet Kaur used to remain upset and distressed on account of misbehaviour of the petitioner. Even he wanted to sell the household goods to satisfy his lust of drugs. Fed up with the misbehaviour of the petitioner, Harjeet Kaur committed suicide on 28.5.2014 within a period of three years of her marriage.

(2.) Leveling a variety of allegations and narrating the sequence of events in detail in the FIR, in all, according to the prosecution that petitioner used to treat Harjeet Kaur with cruelty, intended to sell his household goods, in order to fulfill her lust of drug addiction, compelling and driving her to commit suicide. In the background of these allegations and in the wake of statement of the complainant, the instant case was registered against the petitioner-accused, vide FIR No.50 dated 28.5.2014 (Annexure P1), on accusation of having committed an offence punishable u/s 306 IPC by the police Station Harike, District Tarn Taran in the manner depicted here-in-above.

(3.) Instead of submitting to the jurisdiction of the Court, now the petitioner (main accused) has straightway jumped to file the present petition to quash the impugned FIR and all other subsequent proceedings arising therefrom on the basis of alleged compromise deed dated 14.7.2014 (Annexure P2) and affidavit (Annexure P3) of complainant, invoking the provisions of section 482 Cr.PC.