LAWS(DLH)-2020-12-51

RISHABH BHAMBHANI Vs. STATE NCT OF DELHI

Decided On December 07, 2020
Rishabh Bhambhani Appellant
V/S
STATE NCT OF DELHI Respondents

JUDGEMENT

(1.) Crl. M.A. 16865/2020

(2.) Application is disposed of. Crl. M.C. 2394/2020

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No. 42/2018 dated 27.02.2018 registered at Police Station Inderpuri and consequent proceedings arising therefrom.