ANKIT Vs. STATE

JUDGEMENT

(1.) Petitioners are seeking quashing of FIR No. 09/2021, under Section 279/337 IPC, registered at police station Paschim Vihar, New Delhi and consequent proceedings emanating therefrom.

(2.) Notice issued.

(3.) Mr. Panna Lal Sharma, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is the complainant of FIR in question and respondent No.3 is the driver of the vehicle and both are present through video conferencing and have been identified by the Investigating Officer, who is also present through video conferencing.