TUSHAR GROVER Vs. STATE

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 he submits that respondent No.2 is present through video conferencing and she has been identified to be the complainant of FIR question by the Investigating Officer of this case, who is also present through video conferencing.