SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Sec. 482 Cr.P.C for quashing of FIR bearing no. 1208/2014 dtd. 29/12/2014 under Sec. 363 IPC at P.S. Punjabi Bagh.

(2.) Issue notice.

(3.) Ms. Manjeet Arya, Additional Public Prosecutor accepts notice on behalf of the respondent no.1/State and the respondent no.2, victim is present in the court along with her mother who was the complainant in the present FIR and accepts notice.