GAURAV SHARMA & ORS Vs. STATE & ORS

JUDGEMENT

(1.) Quashing of FIR No.404/2015, under Sections 406/420 of IPC registered at police station Rajouri Garden, Delhi is sought on the basis of affidavit of respondent No.2. Notice.

(2.) Ms. Nishi Jain, learned Additional Public Prosecutor for respondent-State accepts notice and Mr. Ankit Batra, Advocate, accepts notice on behalf of respondent No.2.

(3.) Learned Additional Public Prosecutor for respondent State submits that respondent No.2, present in the Court, has been identified to be complainant/first-informant of the FIR in question by her counsel as well as by SI Suresh Chand on the basis of identity proof produced by him.