KISHAN Vs. STATE (NCT OF DELHI)

JUDGEMENT

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

(2.) The FIR in question has been registered at the instance of complainant Puneet @ Sameer who has alleged that on 06.07.2020, at around 05:30 PM he and his friend were attacked by 5-6 boys who hit them with sword/knife/danda and petitioner was named one of those accused. On the aforesaid complaint, the FIR in question was registered against petitioner and other accused persons.

(3.) Notice issued.