AMIT & ORS. Vs. VERSHA & ANR

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of FIR No. 550/2013 under Sections 328/34 IPC registered at Police Station - Bawana, Delhi and the proceedings arising therefrom.

(2.) The subject FIR came to be registered as a consequence of an allegation made by Versha, respondent no. 1/complainant herein against petitioner no. 1 (husband) and his family members to the effect that they had administered a poisonous substance to her.

(3.) It is an admitted position that another FIR being FIR No. 58/2013 under Sections 498A/406/506/323/34 IPC was instituted by Versha, the respondent no.1/complainant herein before P.S. Women Police Station, District Sonepat, Haryana against petitioner no. 1 (husband) and his family members as well, in which case the accused have been acquitted owing to the circumstance of Versha, the complainant (wife) having turned hostile.