ROMA AHUJA Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) These two appeals arise out of common order dtd. 30/1/2025, passed by the High Court of Delhi in Crl. M.C. No. 1170 of 2017 and Crl. M.A. No. 7270 of 2016. Thereby the High Court allowed the petition filed by Respondent No. 2-the accused, under Articles 226 and 227 of the Constitution read with Sec. 482 of the Code of Criminal Procedure, 1973 [ Hereinafter, "Cr.PC".] for quashing the First Information Report [Hereinafter, "FIR".] No. 121 of 2011.

(3.) The incident, as per the FIR, took place on 9/5/2011, when the appellant, along with her brother and father, had gone to the court of the Special Executive Magistrate, Moti Nagar, in connection with a case filed under Sec. 107 read with Sec. 150, Cr.PC at the behest of the younger sister of the appellant. It was stated that when the parties stepped out of the gate of court premises, Respondent No. 2 - the accused named Ashutosh, who was an advocate appearing for Shweta-sister of the complainant, began abusing and beating the appellant.