SURAJ AGGARWAL Vs. STATE

JUDGEMENT

(1.) This is a petition seeking quashing of FIR No. 184/2020 dtd. 23/6/2020 registered at P.S. K.N Katju Marg, Rohini u/s 354B/ 323/ 509/506/ 34 IPC, 1860.

(2.) An FIR has been filed against the petitioners on 23/6/2020 by Mr. Daljit Kaur alias Rani wife of Jitender Singh, resident of F-2/22 First Floor, Sector 16, Rohini, Delhi-110085. In the FIR it is submitted that she was unable to pay rent for some months, as a result of which it is alleged that petitioners barged into the house of the complainant, threatened her and tore her clothes. It is further submitted that another person had a scuffle with the complainant. On the above allegations, the FIR has been registered.

(3.) The status report has been filed on 9/10/2021 and as per the status report an MLC was conducted in Babasaheb Ambedkar hospital vide MLC No. 1895/21 and 1896/21, wherein the nature of injuries were opined "Nil" on both MLCs by the Medical Officer.