NIRANJAN JAIN Vs. STATE

JUDGEMENT

(1.) By this petition, petitioners are seeking quashing of FIR No. 100/2017, registered at police station Shahdara, Delhi.

(2.) Notice issued.

(3.) Mr. Izhar Ahmed, learned Additional Public Prosecutor for respondent No.1/State, accepts notice and submits that respondent No.2, who is the complainant of FIR in question, is present and he has been duly identified by the Investigating Officer of this case, who is also present in the Court.