UJJWAL CHAUHAN Vs. NCT OF DELHI

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Notice issued.

(3.) Mr. Izhar Ahmed, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that petitioners and respondent No.2 are present through video conference and they have been identified by the Investigating Officer of this case, who is also present through video conferencing.