INDERJIT KALSI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. 1. Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.154/2017 dated 20.4.2017 u/s 406/498A/34 IPC, registered at PS - Kalkaji, Delhi and all other proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and by respondent No.2 and with the consent of counsel for parties, the present petition is taken up for final disposal.