LAWS(DLH)-2020-11-53

BABITA Vs. STATE (NCT OF DELHI)

Decided On November 02, 2020
BABITA Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

(1.) Crl. M.A. 14920/2020

(2.) Application is disposed of.

(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.683/2015 dated 04.10.2015, registered at Police Station Anand Vihar and all other proceedings arising therefrom.