ANITA MEHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner seeks to invoke the writ jurisdiction of this court by way of instant writ petition under Articles 226/227 of the Constitution of India for quashing FIR No.361 dated 19.7.2013 (Annexure P-17) registered at Police Station Sector 5, Panchkula.

(2.) BRIEFLY put, the facts of the case are that the impugned FIR No.361 dated 19.7.2013 (Annexure P-17) came to be registered against the petitioners under Sections 452/323/506/34 IPC at Police Station Sector 5, Panchkula, at the instance of complaint-respondent no.11. Since the impugned FIR was registered only on 19.7.2013, the same is under investigation. However, the petitioner has approached this court at the investigation stage of the case for quashing of the impugned FIR on the ground that no case is made out against them.

(3.) HAVING heard the learned counsel for the petitioners at considerable length, after careful perusal of the record of the case and giving thoughtful consideration to the contentions raised, this court is of the considered opinion that in the given fact situation of the case, no interference is warranted at this stage at the hands of this court, while exercising its writ jurisdiction under Articles 226/227 of the Constitution of India. To say so, reasons are more than one, which are being recorded hereinafter.