MAMTA DEVI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition seeking quashing of FIR No. 154/2022 dtd. 28/2/2022, under Ss. 323/341/506/509/354/34 IPC, registered at Police Station - Jaitpur, Delhi.

(2.) All the petitioners are present in Court and have been identified by their counsel Mr Anis Ahmad.

(3.) Smt Kuttan Yadav - respondent No.2, Smt Rachna - respondent No.3 and Mr Raghuvinder - respondent No.4 are also present in Court and have been identified by their counsel Mr Malkhan Singh.