SHERIN DUA Vs. STATE OF NCT OF DELHI

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 148/2019 dated 21.05.2019, under Section 354/323/354A/342/509/34 IPC registered at Police Station Lodhi Colony and proceedings arising therefrom.