LILY DUTTA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No.558/2015 dated 28.11.2015 registered at Police Station Mansarovar Park and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and by counsel for respondent no.2 and with the consent of counsel for parties, present petition is taken up for final disposal.