LAWS(DLH)-2020-3-127

RAJAN BANSAL Vs. STATE

Decided On March 03, 2020
Rajan Bansal Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of. Crl.M.C.1211/2020

(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 58/2018 dated 01.05.2018, registered at Police Station - Greater Kailash and all other proceedings arising therefrom.