01
Facts
The petitioners sought quashing of FIR No. 261/2025, registered under Sections 64(1), 123, 351(3) and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and the proceedings arising from it.
Source reference: p. 2, para. 3The FIR arose amid matrimonial disputes between petitioner no. 2 and respondent no. 2, who
02
Acts & Sections Cited
9 provisions across 3 statutes referred to in this judgment. Each provision opens on LawLens.
Bharatiya Nyaya Sanhita, 20234
Indian Penal Code, 18603
Code of Criminal Procedure, 19732
LawLens.Delhi High Court
Original Court PDF
Mohd Israil (Senior Citizen) & Ors.vsThe State (Govt. Of Nct Of Delhi) & Ors.
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Original judgment, available to read, download and summarize on LawLens.in
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