SUDIP BHATTACHARYA Vs. STATE OF DELHI

JUDGEMENT

(1.) Crl. M.A. 3698/2012.

(2.) NOTICE issued. Learned APP accepts notice on behalf of the State. Ms. Wendrilla Roy, respondent No. 2 is personally present in the Court.

(3.) VIDE the instant petition, the petitioner has sought quashing of FIR No. 54 dated 19.02.2010 registered under Sec. 498A/406/34 IPC with PS Madhu Vihar against the petitioner on the complaint of respondent No. 2.