LAWS(DLH)-2020-1-61

PARAS KUMAR Vs. STATE

Decided On January 21, 2020
Paras Kumar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioners seek direction thereby quashing of FIR No. 170 dated 22.05.2019, registered at Police Station Keshav Puram and all other proceedings emanating therefrom.