Suresh Kumar Kait,J. - (1.) The hearing has been conducted through video conferencing. 1. The present petition has been preferred by the petitioner seeking quashing of FIR No. 150/2018, registered at police station Shakarpur, Delhi for the offences under Sections 376(2) (n)/323 IPC.
(2.) Notice issued.
(3.) Mr. G.M.Farooqui, learned Additional Public Prosecutor for respondent No.1/State accepts notice. Learned Additional Public Prosecutor for State submits that respondent No.2 is present through video conferencing and she has been identified as the complainant of FIR in question by the Investigating Officer of this case, who is also present through video conferencing.;