DHARMENDRA TRIPATHI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) CRL. M.A. 15403/2020

(2.) With the consent of counsel for the parties, the present petition is taken up for final disposal. CRL.M.C. 1442/2020

(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 142/2019 dated 20.04.2019, registered at Police Station Burari and all other proceedings arising therefrom.