NISHCHINT SIROHI Vs. STATE (GOVT OF NCT DELHI)

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. 1. Vide the present petition, petitioners are seeking quashing of FIR No.797/2014, under Sections 498A/406/34 IPC, registered at police station North Rohini, New Delhi and all other proceedings arising therefrom.

(2.) Notice issued.

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