PANKAJ NAYAK Vs. STATE

JUDGEMENT

(1.) Vide present petition, petitioner is seeking quashing of FIR No. 112/2017, under Section 336 IPC, registered at police station Jafarpur Kalan, Delhi and all other proceedings arising therefrom.

(2.) Notice issued.

(3.) Mr. G.M. Farooqui, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondent No.2 is present through video conferencing and he has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also present through video conferencing.