SACHIN RATHORE Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. CRL. M.A.15151/2020 1. Allowed, subject to all just exceptions.

(2.) Application is disposed of. CRL.M.C.2124/2020

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0251/2019 dated 05.06.2019, registered at PS - Paschim Vihar West, New Delhi and all other proceedings arising therefrom.