- (1.) Mandeep Singh and five others have brought this petition under the provisions of section 482 Cr.P.C. for quashing of FIR No. 118 dated 2.9.2011 (Annexure P1) registered at Police Station Kharar, District S.A.S. Nagar, for an offence punishable under sections 148, 323, 307 and 498-A read with section 149 of Indian Penal Code alongwith all subsequent proceedings arising therefrom, on the basis of compromise arrived at between the parties.
(2.) Gurpreet Kaur, the complainant/respondent No.2 had been married with Mandeep Singh. She had been treated with cruelty and an attempt was made on her life by Rajinder Kaur who poured kerosene on her face and clothes while Mandeep Singh caught hold of her from her neck. Fortunately, the alarm raised by her attracted the neighbours and she was rescued. The police had registered a case for an offence punishable under section 304-B read with section 511 IPC and even slapped the charge under section 307 IPC against the petitioners.
(3.) It is a case where Rajinder Kaur is said to have poured kerosene on the face and clothes of the complainant and no attempt is alleged to have been made to set her ablaze.;