KARAN SHARMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. Crl. M.A. 14072/2020 (Exemption) 1. Allowed, subject to all just exceptions.

(2.) Application is disposed of. Crl.M.C.1968/2020 & Crl.M.A. 14071/2020

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0115/2020 dated 08.03.2020, registered at PS - Hari Nagar, Delhi and all other proceedings arising therefrom.