RAKESH Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) MR . Naveen Sharma, learned APP accepts notice on behalf of State.

(3.) LEARNED counsel for petitioners submits that vide FIR No. 269/2001, a case under Sections 406/498A Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent No. 2 at P.S. Timar Pur, Delhi.