SUMIT SINGH Vs. STATE

JUDGEMENT

(1.) Vide present petition, petitioners are seeking quashing of FIR No.446/2016, under Sections 498A/406/34 IPC & Section 4 of Dowry Prohibition Act, registered at police station Aman Vihar, Delhi and all other proceedings arising therefrom.

(2.) Notice issued.

(3.) Mr. G.M.Farooqui, 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.