SAURABH AGGARWAL Vs. STATE

JUDGEMENT

(1.) The petition bearing CRL.M.C. 163/2022 under Sec. 482 Cr.P.C has been filed for quashing FIR No.82/2021 dtd. 31/3/2021, registered at Police Station Civil Lines for offence under Ss. 354/323/509 IPC. The present FIR arises out of a dispute which is civil in nature. Respondent No.2 is the complainant.

(2.) The petition bearing CRL.M.C. 164/2022 under Sec. 482 Cr.P.C has been filed for quashing FIR No.83/2021 dtd. 31/3/2021, registered at Police Station Civil Lines for offence under Ss. 354/323/506/509 IPC. The present FIR arises out of a dispute which is civil in nature. Respondent No.2 is the complainant.

(3.) A perusal of the above two FIRs reveals that these are all cross complaints. It is stated that both parties are closely related to each other. It is stated that owing to some misunderstanding, a quarrel took place over a issue of parking of vehicle, which involves the family member from both the sides.