GAYTRI VAIDYANATHAN Vs. STATE & ANR

JUDGEMENT

(1.) The present petition invokes the extraordinary jurisdiction of this court under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) seeking quashing of first information report (FIR) No.191/2014 of Police Station Nangloi involving offences punishable under Sections 420/120-B/34 of the Indian Penal Code, 1860 (IPC) mainly on the ground that the allegations made therein are false and motivated.

(2.) The petition has been resisted both by the State (first respondent) and also by the complainant (the second respondent) through status report and formal reply.

(3.) Arguments have been heard and the record has been perused.