LAWS(DLH)-2020-2-154

AMIT KUMAR Vs. STATE

Decided On February 28, 2020
AMIT KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No.97/2017 dated 12.04.2017 registered at Police Station Harsh Vihar, Delhi and consequent proceedings arising therefrom.