ROCKY Vs. STATE

JUDGEMENT

(1.) Petitioner seeks quashing of FIR No.724/2013 under Sections 323/341/354/34 IPC, Police Station Tilak Nagar.

(2.) Subject FIR was registered on the complaint of the respondent No.2. Parties are neighbours.

(3.) It is alleged by the complainant that in the morning there was a dispute with regard to the opening of the shop by her husband. Petitioners are alleged to have picked up a fight with her husband and when the parents of her husband intervened, they started beating them also. Subsequently, they assaulted the complainant as well as her husband. They are also alleged to have misbehaved with her. As per the MLC, the respondents suffered simple injuries.