MANINDER SINGH Vs. STATE NCT OF DELHI
LAWS(DLH)-2021-5-133
HIGH COURT OF DELHI
Decided on May 24,2021

MANINDER SINGH Appellant
VERSUS
STATE NCT OF DELHI Respondents

JUDGEMENT

SURESH KUMAR KAIT - (1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.345/2014 dated 18.04.2014, registered at PS K.N. Katju Marg, and all other proceedings arising therefrom.
(2.) Notice issued.
(3.) Notice is accepted by learned ASC for State and by counsel for respondent no.2 and with the consent of counsel for parties, the present petition is taken up for final disposal.;


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