ANIL KUMAR JAIN Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Articles 226 and 227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.') praying for quashing of FIR No. 0584/2023 dtd. 29/10/2023 registered at Police Station: Subzi Mandi, Delhi under Ss. 420/467/468/471/34 of the Indian Penal Code, 1860 (in short, 'IPC'); and the Order dtd. 25/10/2023 passed by the learned Metropolitan Magistrate-07, Central District, Tis Hazari Courts, Delhi in CT Case No.720/2023, titled Rishabh Jain v. State, NCT of Delhi.

(2.) The petitioner asserts that his mother late Smt. Prabha Devi Jain had filed a suit titled Smt. Prabha Devi Jain v. Nanak Chand Jain and Ors. in respect of property No.209, Vivekanand Puri, Delhi-110007.

(3.) The said suit was, however, dismissed by the learned Additional District Judge, vide Judgment dtd. 13/4/2018.