SATYAM KHANNA Vs. STATE NCT OF DELHI

JUDGEMENT

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

(2.) Notice issued.

(3.) Mr. Izhar Ahmed, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is present through video conferencing and she has been identified as the complainant of FIR in question by the Investigating Officers of this case, who are also present through video conferencing.