SANDEEP PURI Vs. STATE

JUDGEMENT

(1.) Notice issued.

(2.) Ms.Rajdipa Behura, learned APP on behalf of State/ respondent No.1 and respondent No.2 who is present in person, accepts notice.

(3.) Learned Counsel for the petitioners submits that vide FIR No.134/2007 dated 01.03.2007, Delhi a case under Section 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent No.2, at Police Station Moti Nagar, Delhi.