CHHOTE SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petitions have been instituted under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ["BNSS"] (corresponding to Sec. 482 of the Code of Criminal Procedure, 1973), seeking quashing of two cross-FIRs, alongwith all consequential proceedings arising therefrom, namely:

(2.) The parties to the present petitions belong to different branches of the same extended family and are related through several matrimonial alliances. In CRL.M.C. 5282/2025, the sister of respondent No. 2/complainant is married to petitioner No. 7, who is the son of petitioner No. 2. The brother of respondent No.2 is married to the daughter of petitioner No. 2. In CRL.M.C. 5316/2025, the sister of respondent No.2/complainant therein is married to the son of petitioner No. 2 therein, while the daughter of petitioner No. 2 is married to the complainant's brother, thereby reflecting relationships between the families. It maybe noted that, in CRL.M.C. 5316/2025, the complainant therein is himself the son of petitioner No. 2 in CRL.M.C. 5282/2025.

(3.) The complainant in CRL.M.C. 5316/2025 and the petitioners in CRL.M.C. 5282/2025 belong to one branch of the extended family, whereas the complainant in CRL.M.C. 5282/2025 and the petitioners in CRL.M.C. 5316/2025 belong to another branch of the family. The present petitions arise out of cross-proceedings between them, set against the backdrop of interconnected matrimonial relationships.