KIRAN MADAN Vs. DISHANT MANCHANDA

JUDGEMENT

(1.) This hearing has been done through hybrid mode

(2.) These are two revision petitions filed challenging orders dtd. 15/1/2021 passed by the ld. ADJ, Dwarka District Courts, New Delhi, by which the applications filed by the Petitioner under Order VII Rule 11 CPC have been dismissed by the Trial Court.

(3.) Disputes arose between the parties who are closely related to each other, which have led to criminal complaints and filing of suits. The Petitioner herein i.e., Mrs. Kiran Madan is the wife of Mr. Vipin Madan, who is the cousin (Maasi's son) of Mr. Ravi Manchanda i.e., the Respondent in C.R.P. 47/2021. Mr. Dishant Manchanda is the son of Mr. Ravi Manchanda i.e., the Respondent in C.R.P. 37/2021. Disputes erupted between the Madans and the Manchandas, who were residing in the same building, owing to various issues. One of the disputes took an ugly turn, leading to the lodging of an FIR by Mrs. Kiran Madan against Mr. Ravi Manchanda and Mr. Dishant Manchanda under Ss. 354, 509 and 34 of the IPC. The allegations made in the FIR were that the Respondents had made lewd remarks against her and had taken her photographs etc. Pursuant to the said FIR, the Respondents were arrested by the Police and charges were framed against them.