NASIR ALI KHAN Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for petitioners submits that pursuant to the order dated 10.02.2012, respondent No.2 Shazia Tahir appeared in person along with her counsel Mr. Adnan Ahmad.

(2.) LD. Counsel for the petitioners submits that vide FIR No.561/2007 dated 25.10.2007 a case under Sections 498A/406 of the Indian Penal Code, 1860 was registered against the petitioners on the complaint of respondent No.2 at police station New Friends Colony, New Delhi.

(3.) RESPONDENT No.2 is present in person with her counsel Mr.Adnan Ahmad, who duly identifies her.