UMESH KUMAR VERMA & ORS. Vs. STATE

JUDGEMENT

(1.) Notice issued.

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

(3.) Learned counsel for petitioners submits that vide FIR. 87/2004, a case under Sections 498A/406/34 Indian Penal Code, 1860 was registered against the petitioner Nos. 1 to 3 on complaint of petitioner No. 4 at P.S. Kapashera, Delhi.