NIDHI MAHAJAN Vs. STATE

JUDGEMENT

(1.) Mr. Rajat Wadhwa, Advocate has shown me the original courier receipt. Photocopy of the said courier receipt will be placed on record. The original receipt is returned to Mr. Rajat Wadhwa, Advocate.

(2.) I have heard the counsel for the parties. A limited issue arises for consideration and, therefore, the matter is taken up for final disposal. There is also urgency in the matter.

(3.) The petitioner is the sister-in-law of the complainant Ms. Chetna Durga Mahajan, who has filed a complaint under Section 498-A/406/34 IPC, which has resulted in registration of FIR No. 185/2010, Police Station Moti Nagar, Delhi.