NARINDER SINGH Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) LEARNED APP accepts notice on behalf of the State.

(3.) LEARNED counsel for the petitioner submits that vide FIR No.696/2005 dated 14.9.2005, a case was registered against the petitioner under Sec. 498-A/406/34 Indian Penal Code, 1860 on the complaint of respondent No.2 at PS Preet Vihar.