VIKRANT MANI 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 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.