MANISHA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Cr.P.C. for quashing the proceedings under Section 145 Cr.P.C. pending before Mr. Virender Kumar, learned S.D.M., Punjabi Bagh, New Delhi.

(2.) The petitioner has further prayed that the order dated 9th February, 1993 passed by the S.D.M. directing the petitioner to handover possession of the shop bearing number H-24, Main Market, Rajouri Garden, New Delhi under the name of MIDDAS HERBAL BEAUTY PARLOUR be quashed.

(3.) Respondent No.2 Ram Rattan Goel moved an application before the Deputy Commissioner, Delhi dated 3rd February, 1993 inter-alia, stating that he had opened a beauty parlour at Rajouri Garden where he, alongwith the petitioner Manisha Devi used to sit. The exact words incorporated in the application reads as under: