LAWS(DLH)-2020-2-136

PAWAN Vs. STATE

Decided On February 11, 2020
PAWAN 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 quashing of FIR No. 610/2019 dated 24.09.2019 registered at Police Station Nangloi and consequent proceedings arising therefrom.