LAWS(DLH)-2020-3-128

NEERAJ KUMAR Vs. STATE

Decided On March 02, 2020
NEERAJ KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of. Crl. M.C. 1192/2020

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 560/2018 dated 01.12.2018, registered at Police Station Hari Nagar, Delhi and all other proceedings arising therefrom.