VIJAY SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Vide this petition, quashing of FIR No. 384/2013, registered at police station Burari, Delhi is sought by petitioners.

(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 in the Court and she has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also present in the Court.