SUNIL BAILWAL Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) W.P. (Crl.) 900/2024 has been filed by the Petitioner/husband of Respondent No. 2/complainant seeking quashing of the FIR No. 514/2022 dtd. 6/8/2022, registered at Police Station (P.S) ' Lajpat Nagar, South East, New Delhi for the offences punishable under Ss. 498A/406/34 of Indian Penal Code, 1860 (IPC) and along with all other proceedings arising therefrom qua the Petitioner/husband.

(2.) W.P. (Crl.) 987/2024 has been filed by the father-in-law [Petitioner No. 1], mother-in-law [Petitioner No. 2] and sisters-in-law [Petitioner Nos. 3 and 4] of Respondent No. 2/complainant seeking quashing of the FIR No. 514/2022 dtd. 6/8/2022, registered at Police Station (P.S) ' Lajpat Nagar, South East, New Delhi for the offences punishable under Sec. 498A/406/34 of Indian Penal Code, 1860 (IPC) and along with all other proceedings arising therefrom qua the Petitioners.

(3.) Since both the quashing petitions arise out of the same FIR and there is similitude of facts as well, therefore, both the petitions were heard together and are being decided by this common order.