SANDEEP JOLLY Vs. STATE

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. CRL. M.A. 15349/2020

(2.) Application is disposed of. CRL.M.C.2150/2020

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0194/2018 dated 04.09.2018, registered at PS - Mayapuri, Delhi and all other proceedings arising therefrom.