NARENDER SINGH Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioners seek quashing of FIR No. 58/2016 dated 03.05.2016 registered at Police Station - Crime (Women) Cell, Nanak Pura and consequent proceedings arising therefrom.

(2.) Notice issued.

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