PURNIMA UPPAL Vs. STATE

JUDGEMENT

(1.) Petitioners, in W.P. (Crl.) 2627/2018, seek quashing of FIR No. 14/2018 under Sections 387/454/427/354-D506/509/120-B IPC registered at Police Station Special Cell. subject FIR was registered on the complaint of Ms. Deepa Arya against the petitioners as also against SI Naresh Kumar alleging house-breaking, assault, abduction, threatening and intimidation on the ground that the petitioners had at the instigation of her brother entered into a conspiracy to interfere in her ownership rights in a property gifted to her by her mother.

(2.) Ms. Deepa Arya Petitioner, in W.P. (Crl.) 1545/2019, seeks quashing of FIR No. 82/2017 under Sections 387/509 IPC registered at Police Station Safdarjung Enclave. She in W.P. (Crl.) 1546/2019, seeks quashing of NCR No. 55/2018 under Section 500 IPC registered at Police Station Sabzi Mandi. In W.P. (Crl.) 1548/2019, she seeks quashing of FIR No. 242/2018 under Section 379 IPC registered at Police Station Sabzi Mandi and further in W.P. (Crl.) 1550/2019, she seeks quashing of NCR No. 90/2017 under Section 506 IPC registered at Police Station Safdarjung Enclave. Said FIRs are FIRs/Non Cognizable Reports on the complaint of the Petitioners in W.P. Crl. 2627/2018.

(3.) Subject FIRs/NCRs emanate out of a family disputes and the petitioners and the respective complainants are members of the extended family.