MOHD FARHAN Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of. W.P.(CRL) 1732/2020

(3.) Vide the present petition, petitioner seeks direction for quashing of FIR No. 16/2020 dated 27.01.2020 registered at Police Station Chandni Mahal and consequent proceedings arising therefrom.