BANTY Vs. STATE

JUDGEMENT

(1.) Notice issued. Learned APP accepts notice on behalf of the State.

(2.) With the consent of the parties, the instant petition is taken up for disposal.

(3.) Learned counsel for the petitioner No. 2 Smt. Asha w/o Rajender Prasad, submits that on the complaint of complainant, FIR No. 416/2011 dated 19.12.2011 under Section 363 Indian Penal Code, 1860 was registered at PS Okhla Industrial Area against petitioner No. 1.