- (1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the FIR No. 362 dated 5.8.2008 registered under Sections 447/448/481/427/430 of the Indian Penal Code (IPC' for short) at Police Station Mani Majra, Chandigarh.
(2.) The case of the complainant, as per FIR, was that he had let out two bed rooms, drawing room, dining room, kitchen and one bath room at ground floor of his house to Surinder Kaur.
(3.) Complainant herself was using one bath room and one bed room.;