GAURAV VIJ Vs. STATE (GOVT OF NCT) DELHI

JUDGEMENT

(1.) The present petition has been preferred seeking quashing of FIR No. 464/2020, registered at police station Bharat Nagar, New Delhi for the offences under Sections 420/467/471 IPC and consequent proceedings emanating therefrom.

(2.) Notice issued.

(3.) Mr. Panna Lal Sharma, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondent No.4, who is the complainant of FIR in question, is present through video conferencing and she has been identified by the Investigating Officer of this case, who is also present through video conferencing.