AMIT SUNDRA & ORS. Vs. STATE & ANR.

JUDGEMENT

(1.) Crl. M.A. No. 12506/2011 (exemption)

(2.) LEARNED counsel for the petitioners submits that vide FIR No.97/2006 dated 17.03.2006, 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 C. R. Park, New Delhi.

(3.) MS . Sheetal Khanna, respondent No.2 is present in person with her learned counsel Mr. Varun Jain, Advocate who has duly identified her.