JAHID Vs. STATE ( GOVT NCT OF DELHI)

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Notice issued.

(3.) Mr. Panna Lal Sharma, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits respondents No.2,3 and 5 to 7 are present through video conference and they have been identified by the Investigating Officer of this case, who is also present through video conferencing. Learned Additional Public Prosecutor for State further submits that respondent No.4-Neeraj is not present as he is in judicial custody is some other case registered at police station Pandav Nagar, Delhi.