JUDGEMENT
Suresh Kumar Kait,J. -
(1.) The hearing has been conducted through video conferencing.
Crl. M.A. 2398/2021
1. Allowed, subject to all just exceptions.
(2.) Application is disposed of.
CRL.M.C. 454/2021
(3.) Vide the present petition, petitioners seek direction for quashing of FIR No.102/2011 dated 04.04.2011 registered at Police Station Burari and consequent proceedings arising therefrom.;
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