SHEETAL PRASAD SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) By way of the present petition filed under Sec. 482 Cr.P.C., petitioner seeks directions thereby quashing of FIR No. 356/2004 registered at PS -Maya Puri for the offences punishable under Ss. 395/120B/34 of the IPC against him.

(2.) Though initially, the present petition was filed as W.P(Crl.) No. 723/2012, however, vide order dated 21.05.2013 this Court directed this said petition to be treated as petition being filed under Sec. 482 Cr.P.C.

(3.) Ld. Counsel appearing on behalf of the petitioner submits that the aforesaid case was registered on the complaint of respondent no. 2, namely Yashvir Singh, whereby he stated as under: