KIRPAL SINGH Vs. STATE

JUDGEMENT

(1.) Vide this petition, quashing of FIR No. 206/2010, under Sections 452/323/34 IPC, registered at police station Uttam Nagar, 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 through video conference 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.