Paramjit Singh Patwalia, J. - (1.) INSTANT petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No. 55 dated 19.06.2013, under Section 306 of the Indian Penal Code, registered at Police Station Bhadson, District Patiala and all subsequent proceedings arising therefrom, on the basis of compromise.
(2.) BRIEF facts of the case are that marriage of son of complainant -respondent no. 1, namely, Parvinder Singh was solemnized with Amandeep Kaur -petitioner no. 1, in the year 2006. During the subsistence of marriage, one daughter has born. Petitioner no. 1 used to quarrel with Palwinder Singh, son of complainant -respondent no. 2 and the dispute reached in the Courts which was ultimately compromised. Thereafter, both husband and wife starting residing together. In the compromise reached between the parties, the complainant -respondent no. 2 paid Rs. 7 lacs to his daughter -in -law Amandeep Kaur for rehabilitation, but despite that the deceased Palwinder Singh and Amandeep Kaur used to quarrel. The complainant gave 9 bighas of land and half of the house to his son and daughter -in -law, so that society may not raise finger. But petitioner no. 1 at the instigation of his brother Balwinder Singh continued to harass her husband Palwinder Singh without any reason. Due to repeated harassment at the hands of the petitioners, Palwinder Singh had consumed some poisonous substance on 18.06.2013 and was admitted to Rajindra Hospital in senseless condition. Due to the act of the petitioners, Palwinder Singh had committed suicide, as a result of which, aforementioned FIR No. 55 dated 19.06.2013 was registered. However, it is submitted that during the pendency of the investigation of the case, a compromise has been effected which does not bear any date. Hence, this petition for quashing of the FIR on the basis of compromise. It is mentioned in the compromise (Annexure P/2) that out of 9 bighas of land which was given to Palwinder Singh, 2 bighas will be transferred in the name of Karnoor Kaur, daughter of petitioner no. 1 and petitioner no. 1 will remain the guardian of the minor. Besides this, other articles are also covered in the compromise but that issue is not relevant for this purpose. The only issue arises in this case is whether FIR can be quashed where serious allegation of instigating a person to commit suicide has been levelled against the petitioners.
(3.) I have heard learned counsel for the petitioners.;