LAWS(DLH)-2020-2-153

RAJENDRA PRASAD TAMTA Vs. STATE

Decided On February 27, 2020
Rajendra Prasad Tamta Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No. 184/2015 dated 10.04.2015 registered at Police Station Subzi Mandi and consequent proceedings arising therefrom.