PRADEEP MALIK Vs. NCT OF DELHI (STATE)

JUDGEMENT

(1.) The above captioned two petitions pertain to common incident which occurred on 31.01.2021 at around 10:45 PM at WTC Club, Hauz Khas, New Delhi when a conflict took place between the parties to these petitions, which resulted into two FIRs at police station Hauz Khas, New Delhi. The first captioned petition pertains to FIR No. 48/2021, under Sections 354/323/341/34 IPC and the second captioned petition pertains to FIR No. 47/2021, under Section 308/34 IPC.

(2.) Notice issued.

(3.) Mr. Panna Lal Sharma, learned Additional Public Prosecutor for State, accepts notice and submits that Sakshi Chauhan, who is the complainant of FIR No. 48/2021 and Pradeep Malik, who is the complainant of FIR No. 47/2021, are present through video conferencing and they have been identified by the Investigating Officers of these cases, who are also present through video conferencing.