YUDHISHTIR SHARMA & ANR Vs. STATE & ANR

JUDGEMENT

(1.) By way of this petition filed under Section 482 of the Code of Criminal Procedure, 1973, petitioners seek direction to set aside the order dated 06.04.2005 in FIR No.38/2001 registered at PS Civil Lines, Delhi for the offences punishable under Sections 403/467/471/34 of the IPC against the petitioners.

(2.) Vide the aforesaid order, petitioners were summoned in the case.

(3.) Learned counsel appearing on behalf of petitioners submit that aforesaid case was on the complaint of respondent No.2. Initially there were two accused namely Geeta Chadha and Mahender Prasad Jain.