SIDDHARTHA MOHAN Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A. No.11753/2014

(2.) Issue Notice

(3.) The complainant as well as the petitioner are both Advocates practicing at the Saket Courts, New Delhi. The aforesaid FIR came to be lodged by the complainant due to certain matrimonial disputes that had arisen between her and her husband, as well as her mother-in-law, sisters-inlaw, who are arrayed as petitioners 2 to 4 to this petition. It appears that as a result of differences between the parties, as many as 9 proceedings were initiated by them against each other.