REEMA ARORA Vs. STATE

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the Petitioner, Reema Arora, to challenge the Order dtd. 7/12/2019 vide which learned ASJ has upheld the Order of learned MM dtd. 22/1/2019, dismissing the Complaint of the Petitioner under Sec. 200 Cr.P.C.

(2.) The brief facts of the case are that Petitioner / Complainant, Reema Arora filed Complaint under Sec. 200 Cr.P.C. against the Respondents for offences under Ss. 307/511/323/34 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC').

(3.) The Petitioner submitted that she has been residing at the given address in Sector 25, Rohini with her family members. On 9/9/2009, a PCR Van came to her house and asked her to accompany them to Police Station. She along with her son, went to the Police Station, where Respondent / Uttam Chand Meena and his wife, Gargi Meena were already present. One Sub-Inspector started threatening the Petitioner / Complainant and asked her to get out and no quarrel took place in the Police Station.