RAHUL SHARMA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No. 474/2018 dated 15.10.2018 registered at Police Station Hari Nagar and consequent proceedings arising therefrom.

(2.) Notice issued.

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