LAWS(DLH)-2020-11-71

NADEEM ANSARI Vs. STATE OF NCT OF DELHI

Decided On November 09, 2020
Nadeem Ansari Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

(1.) Crl. M.A. 15352/2020

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No.27/2019 dated 14.02.2019 registered at Police Station Shaheen Bagh and consequent proceedings arising therefrom.