JATINDER KUMAR MONGA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 210/2018 dated 03.11.2018, registered at PS Preet Vihar, Delhi and all other proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and respondent no.2 on her behalf as well as on behalf of respondent Nos.3 and 4 and with the consent of counsel for parties, the present petition is taken up for final disposal.