SUMIT DAGA Vs. STATE
LAWS(DLH)-2021-3-228
HIGH COURT OF DELHI
Decided on March 15,2021

Sumit Daga Appellant
VERSUS
STATE Respondents

JUDGEMENT

SURESH KUMAR KAIT,J. - (1.)Vide this petition, petitioners are seeking quashing of FIR No. 14/2017, under Sections 498A/406/34 IPC, registered at police station Roop Nagar, Delhi and all other proceedings arising therefrom.
(2.)Notice issued.
(3.)Mr. Panna Lal Sharma, learned Additional Public Prosecutor for State accepts notice and submits that respondent No.2 is present in the Court and she has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also present in the Court.


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