LAWS(DLH)-2020-1-73

JABAR MAL GORA Vs. STATE

Decided On January 23, 2020
Jabar Mal Gora Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioners seek direction thereby quashing FIR No. 61/2019 dated 29.05.2019 registered at Police Station ­ Barakhamba Road all other proceedings emanating therefrom.