- (1.) Crl. M.A. No.12519/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. + CRL.M.C. 3508/2015 Vide the present petition; petitioners seek directions thereby quashing of FIR No.70/2013 registered at Police Station R.K Puram, New Delhi for the offences punishable under Sections 468/120B/471/420/467 IPC and Section 12 of Passport Act against them.
(2.) Learned counsel appearing on behalf of the petitioners submits that the aforesaid case was registered on the complaint of respondent No.2, namely, Sh. Harish Chander Sabharwal.
(3.) It is also pertinent to mention here that there is a cross-case being FIR No. 47/2012 for the offences punishable under Sections 498A/406/34 IPC registered at PS-Bindapur on the complaint of Smt. Shweta Sabharwal (petitioner no.1 herein).;