LAWS(DLH)-2021-2-192

ASHOK KUMAR Vs. STATE

Decided On February 09, 2021
ASHOK KUMAR Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application stands disposed of.

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 4/2021, registered at PS Kanjhawala, Delhi and all other proceedings arising therefrom.