SANJAY MITTAL Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) MS. Rajdipa Behura, learned APP for State accepts notice.

(3.) VIDE the instant petition, the petitioners has sought quashing of FIR. No. 330/2009 registered against the petitioners on the complaint of respondent No.2 at P.S. Mansarover Park, Delhi and emanating proceedings therefrom for the offences punishable under Section 498A/406/34 Indian Penal Code, 1860.