SUNIL KAPOOR Vs. STATE

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 and Anr. " pending in the Court of M. M. , New Delhi and the consequent proceedings arising therefrom.

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

(3.) IT is thereafter the present petition has been filed seeking quashing of the complain Center alia on the following grounds: