BITU YADAV @ VIKAS YADAV Vs. STATE (NCT OF DELHI )
LAWS(DLH)-2020-9-3
HIGH COURT OF DELHI
Decided on September 07,2020

Bitu Yadav @ Vikas Yadav Appellant
VERSUS
State (Nct Of Delhi ) Respondents

JUDGEMENT

SURESH KUMAR KAIT, J. - (1.) Allowed, subject to all just exceptions.
(2.) Application is disposed of.
(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 384/2020 dated 31.07.2020, for the offence punishable under Sections 376/506 IPC registered at PS - Dwarka North, Delhi and all other proceedings arising therefrom.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.