RAJU AGGARWAL Vs. STATE NCT OF DELHI
LAWS(DLH)-2021-1-197
HIGH COURT OF DELHI
Decided on January 14,2021

Raju Aggarwal Appellant
VERSUS
STATE NCT OF DELHI Respondents

JUDGEMENT

SURESH KUMAR KAIT,J. - (1.) Vide this petition, petitioners seek quashing of FIR No. 903/2014, under Sections 323/354/504/509/34 IPC, registered at police station Uttam Nagar, Delhi.
(2.) Notice issued.
(3.) Mr. Panna Lal Sharma, learned Additional Public Prosecutor for respondent No.1/State accepts notice and submits that respondents No. 2 to 4 are present through video conference and they have been identified by the Investigating Officer of this case, who is also present through video conferencing.;


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