VINITA DHAKE Vs. STATE

JUDGEMENT

(1.) CRLM. C. No. 1020 of 2008 and CRL. M. A. No. 3800 of 2008 (stay)This petition under Section 482 Crpc seeks the quashing of FIR No. 57 of 2006 under sections 506 and 509 IPC registered at Police station Patel Nagar and all proceedings consequent thereto including the charge sheet and order on charge passed by the learned metropolitan Magistrate ("mm") on 31st january 2008 in so far as it concerns the Petitioner.

(2.) THE Petitioner and her husband Ajay Dhaka are tenants of one Mohan Lal Makhija since 2001 at the premises at 28/9 West Patel Nagar, New Delhi.

(3.) IT is stated that pursuant to the disputes that arose between the parties, a complaint was filed by the daughter of Mohan Lal Makhija against Ajay Dhaka and the Petitioner in the following terms: