LAWS(DLH)-2020-12-174

MANOJ ANAND Vs. STATE OF NCT OF DELHI

Decided On December 17, 2020
MANOJ ANAND Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No.218/2016 dated 08.03.2016 registered at Police Station Moti Nagar and consequent proceedings arising therefrom.