- (1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, the petitioners have sought quashing of FIR No.86 dated 1.11.2009 (Annexure P-7), under Sections 306/34 of the Indian Penal Code, 1860 ('IPC' for short), registered at Police Station Hariana District Hoshiarpur and order dated 8.5.2010 (Annexure P-6) framing the charge.
(2.) Prosecution story, in brief, is that Kulwinder Singh, brother of the complainant was married to Kuldip Kaur in November, 2006. After marriage Kulwinder Singh and his wife were blessed with twins. Kulwinder Singh was residing separately with his wife. However, relations between them became strained. On 19.10.2009 a quarrel took place between Kuldip Kaur and Saroj Rani (wife of elder brother of the complainant) and a complaint was given in the police station Mukerian. Thereafter, a compromise was effected between them.
(3.) On 21.10.2009 Kuldip Kaur quarrelled with Resham Kaur, mother of the complainant. Due to this Kulwinder Singh remained upset. On the same day Kulwinder Singh, Kuldip Kaur and their children went to the parental house of Kuldip Kaur at village Pandori Sumbla. On 22.10.2009, Gurdarshan Pal (brother of Kulwinder Singh) rang up Satwinder Singh (father-in-law of Kulwinder Singh) on his mobile phone and he was informed that Kulwinder Singh was not feeling well. On 23.10.2009, at about 3.15 p.m. Satwinder Singh informed Gurdarshan Pal that the condition of Kulwinder Singh was serious.;