LAWS(DLH)-2025-6-38

FATIMA BASIM JASIM Vs. STATE NCT OF DELHI

Decided On June 30, 2025
Fatima Basim Jasim Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) There are two cross-cases.

(2.) In both the abovesaid cross-cases, separate petitions have been moved seeking quashing of FIRs.

(3.) Petitioner Ms. Fatima Basim Jasim (in CRL.M.C. 4133/2025) had filed a complaint with the police which led to registration of FIR No. 0386/2023 dtd. 22/6/2023 under Ss. 354, 506, 50, 34 IPC at PS Neb Sarai, New Delhi.