SHRI JASRAJ @ RAJAN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Crl. M.C. 2199 of 2017

(2.) The petitioners have approached this Court under section 482 of the Code of Criminal Procedure, 1973 (in short Cr.P.C.) for quashing of the FIR bearing No.321/2014, registered on 13.12014 against them, with Police Station Jaffarpur Kalan, District South West, Delhi under Sections 452/354/325/34 Penal Code on the complaint of respondent No. W.P.(CRL) 1613/2017

(3.) In this petition, respondent No.2 appears in person. She is being represented by her counsel. She is duly identified by IO W/SI Manju.