ANANDA D.V Vs. STATE

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals take exception to the judgment and order dtd. 14/11/2019 and 30/1/2020 passed by the High Court of Delhi at New Delhi in Writ Petition Criminal Nos. 2382 of 2019 and 287 of 2020 respectively, whereby the High Court rejected the criminal writ petitions for quashing of FIR No. 455 of 2013 dtd. 17/9/2013 in respect of offence registered at P.S. Safdarjung Enclave, Delhi and the consequential proceedings emanating Signatyre-Not Verified ziere from.