KULBIR @ BHOLI Vs. STATE & ANR.

JUDGEMENT

(1.) Notice issued.

(2.) Mr. Navin Sharma, learned APP on behalf of respondent No.1/ State & Mr. L. L. Dahiya, learned counsel on behalf of respondent No.2 accept notice.

(3.) Learned counsel for the petitioner submits that vide FIR No.116/2011 dated 02.04.2011 a case under Sec. 323/341 Indian Penal Code, 1860 was registered at police station Bawana, Delhi against the petitioner on the complaint of respondent No.2.