BHAGWAN DASS Vs. STATE

JUDGEMENT

(1.) Issue notice. Ms. Rajdipa Behura, learned APP accepts notice on behalf of the State.

(2.) Mr. K.K. Sharma, Advocate accepts notice on behalf of respondent No. 2.

(3.) Vide the instant petition, the petitioner has sought quashing of the FIR No. 344/2005 dated 01.09.2005 under Sections 308/323/34 of the Indian Penal Code, 1860 registered at P.S. Mandir Marg, New Delhi against the petitioners, on the complaint of respondent No. 2.