LALIT Vs. STATE

JUDGEMENT

(1.) CRL. M.A. 4730/2020 Allowed, subject to all just exceptions.

(2.) Application is disposed of. CRL.M.C.1224/2020

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.273/2016 dated 03.05.2016, registered at PS - Sagarpur and all other proceedings arising therefrom.