PARAMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 528 of BNSS, 2023 seeking quashing of FIR No.48, dtd. 17/8/2023, under Ss. 306, 506, 34 IPC, registered at Police Station, Fatehgarh Panjtoor, District Moga and all other proceedings arising therefrom on the ground that parties have entered into a compromise dtd. 8/2/2025 (Annexure P-4).

(2.) Learned counsel for the petitioners contends that the allegations in the FIR pertain to the suicide of Gagandeep Singh (herein after to be referred as "the deceased"), who was the husband of petitioner no.1, Paramjit Kaur. It is submitted that the deceased and petitioner no.1 had been residing separately for two weeks prior to the suicide in question. The primary allegation against the petitioner, Paramjit Kaur, is that she had threatened to initiate legal proceedings against the deceased and his family, which, according to the learned counsel for petitioners, does not amount to instigation or abetment to suicide under Sec. 306 IPC/106 BNSS, 2023.

(3.) It is further contended that subsequent to the lodging of the instant FIR, with the intervention of respectables of the society, the petitioners and the legal heirs of the deceased i.e. his father Sukhwinder Singh, mother Sarabjit Kaur and brother Harpreet Singh have amicably resolved their dispute and executed a compromise deed dtd. 8/2/2025, which is reproduced hereunder:-