ASHISH MANCHANDA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Notice issued.

(2.) Ms. Rajdipa Behura, learned APP on behalf of State/R-1 and Mr.N. Kumar, learned counsel on behalf of respondent No.2 accepts notice.

(3.) Learned counsel for parties jointly stated that vide FIR No.180/2007 dated 27,02.2007 a case under Section 498A/406/34 Indian Penal Code, 1860 was registered against the petitioners at police station Paschim Vihar, Delhi on the complaint of respondent No.2.