NEETU BHANDARI Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioners have filed the present petition, inter alia, praying that FIR No. 311/2018, under Sections 323/324/34 of the Indian Penal Code, 1860 (IPC) registered with PS Narela and all proceedings emanating therefrom, be quashed. The petitioners further pray that directions be issued to ensure the safety and security of the petitioners from anti-social elements, including respondent nos. 2 and

(2.) The petitioners claim that the FIR in question does not disclose any cognizable offence and therefore the same could not be registered.

(3.) Briefly stated, the essential facts necessary to address the controversy in the present petition are as under: