JITENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) In view of the reasons stated in the present application, the delay of 20 days in re-filing the petition is condoned.

(2.) Application is allowed and disposed of.

(3.) Vide the present petition, the petitioners seek direction thereby quashing FIR No. 158/2016 dated 19.03.2016, registered at Police Station - Farsh Bazar and all other proceedings emanating therefrom.