DEEPAK YADAV Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Vide present petition, quashing of FIR No.567/2019, under Sections 498A/406/34 IPC, registered at police station Sagarpur, Delhi and all other proceedings arising there-from is sought by petitioners

(2.) Notice issued.

(3.) Mr. Izhar Ahmed, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is present in the Court and she has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also present in the Court.