LAWS(DLH)-2021-2-108

GULSHAN KUMAR Vs. STATE

Decided On February 18, 2021
GULSHAN KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Vide this petition, petitioners are seeking quashing of FIR No.216/2016, under Sections 498A/406/506/34 IPC, registered at police station Pandav Nagar, Delhi.

(2.) Notice issued.

(3.) Mr. Panna Lal Sharma, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is present in this 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.