SEEMA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.633/2014, registered at PS Govind Puri and all other proceedings arising therefrom.

(2.) Notice issued.

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