MS. GAYATRI @ APURNA SINGH Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to seek a writ quashing FIR No.1162/2015 registered at Police Station - Saket, New Delhi under Section 3(1)(x) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "SC/ST Act" for short), and the proceedings arising therefrom. The aforesaid FIR has been registered on the complaint of respondent No.2.

(2.) The petitioner/ accused and the respondent No.2/complainant are co-sisters. They are married to two brothers. According to the petitioner, the mother-in-law of the petitioner severed her relationship from the husband of respondent No.2 sometime in August 2015 and disowned him from all her movable and immovable properties. The said development has led to respondent No.2 becoming inimical towards the petitioner and her family members.

(3.) The case of the complainant/ respondent no.2 in her complaint-on the basis of which the aforesaid FIR has been registered, is that the petitioner: