SALAUDDIN Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Sec. 482 Cr.P.C. for quashing of FIR bearing no.0210/2019 registered under Sec. 376/323/341/511/34 IPC at P.S. Dayalpur, Delhi along with consequential proceedings.

(2.) Issue notice.

(3.) Mr. Pradeep Gahalot, Additional Public Prosecutor assisted by SI Rocky, P.S. Dayalpur, accepts notice on behalf of the respondent no. 1/State. The respondent no.2 is present in person along with the counsel and accepts notice.