LAWS(DLH)-2020-1-62

DINESH GROVER Vs. STATE

Decided On January 21, 2020
Dinesh Grover 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 quashing of FIR No.387/2016 dated 02.11.2016 registered at Police Station Preet Vihar and consequent proceedings arising therefrom.