- (1.) This petition, under Section 482 of the Code of Criminal Procedure, 1973 ( CrPC ), prays for quashing of FIR No. 97/2020, dated 13th February, 2020, registered at P.S. Swaroop Nagar, as well as the proceedings following thereupon.
(2.) The FIR alleged that the petitioner had committed offences punishable under Section 420 of Indian Penal Code (IPC). Subsequently, Section 467 , 468 and 471 of IPC were also added, during the course of investigation.
(3.) The petitioner and Respondent No. 2 (complainant) are relatives, albeit somewhat removed, Respondent No. 2 being the son of the sister of the husband of the cousin sister of the petitioner.;