BHIM SEN GARG Vs. STATE

JUDGEMENT

(1.) The petitioner has sought the quashing of the First Information Report registered under section 506 of the Indian Penal Code at the instance of one Ms.Jyotana Gandotra.

(2.) Ms. Jyotana Gandotra used to work for a company known as Garment Craft. It was owned by the petitioner. On February 20, 1996 she lodged a written complaint with the Station House Officer, Greater Kailash-1 that instead of giving her yearly increment and the Commission due on turn-over, the petitioner rebuked and insulted her and in the month of October, 1995 obtained her resignation under duress. The rest of what she alleged in that complaint needs to be narrated in her own words. She complained:

(3.) On the complaint as noticed above, a case was registered under section 506 of the Indian Penal Code.