PRADEEP KUMAR Vs. STATE & ANR.

JUDGEMENT

(1.) Notice issued.

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

(3.) Learned counsel for the petitioner submits that vide FIR No.106/2011 dated 20.03.2011 case under Sec. 323/452/506/504/34 Indian Penal Code, 1860 was registered against the petitioner at police station Welcome Colony, on the complaint of respondent No.2.