INDERPAL SINGH ALIAS BABBAL MARWAH Vs. STATE

JUDGEMENT

(1.) NOTICE issued.

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

(3.) LEARNED counsel for the petitioner submits that vide FIR No. 291/2011, a case under Sections 323/452/34 Indian Penal Code, 1860 was registered against the petitioner and co-accused persons namely Sonu and Sandeep Singh at P.S. Sunlight Colony, New Delhi.