INDER RAJ Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

(2.) MR. Satish Mishra, learned Proxy counsel for Ms. Rajdipa Behura, learned counsel for State accepts notice on behalf of

(3.) LEARNED counsel for both the parties have jointly stated that vide FIR No. 596 dated 15.08.2007, a case under Sections 308/34 Indian Penal Code, 1860 was registered at P.S. Yamuna Vihar/Gokul Puri, Delhi against the petitioners on the complaint of respondent No.2.