KAMAL KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners seek quashing of FIR No. 241/2016 of PS Moti Nagar for offences under Sec. 354/354B/506/509/34 IPC. Both petitioners and the complainant de facto (respondent no.2) have personally appeared and are identified by their respective counsel and IO/SI Kiran Dayal.

(2.) I have spoken with the parties in Hindi.

(3.) Although the offences under Sec. 354/354B IPC also form part of the chargesheet, the allegations do not appear to be specific. At the same time, the allegations do not appear to be exaggerated, so I am inclined to invoke inherent powers in this case.