SUNIL KAPOOR & ANR Vs. STATE & ANR

JUDGEMENT

(1.) This order shall dispose of a petition filed under Section 482 Cr.P.C. read with Article 227 of the Constitution of India seeking quashing of the complaint titled as "Har Raj B. Singh v. Sonia Kapoor & Anr." pending in the Court of M.M., New Delhi and the consequent proceedings arising there from.

(2.) Briefly stating, the facts giving rise to the filing of the present petition are as follows:

(3.) Prima facie I am satisfied that the case of defendants 1 and 2 is more probable than the case of the plaintiff. The plaintiff has failed to establish a prima facie strong case for injunction. The balance of convenience lies in favour of the defendants. Therefore, IA No. 10423/91 for injunction is dismissed. There shall be no order as to costs.