VISHAL MALHOTRA Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. Crl. M.A.13532/2020 (Exemption)

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0216/2013 dated 27.04.2013, registered at PS - Jagat Puri, Delhi and all other proceedings arising therefrom.