LAWS(DLH)-2020-1-212

MOHIT THAREJA Vs. STATE

Decided On January 31, 2020
Mohit Thareja Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Vide the present petition, the petitioners seek direction thereby quashing FIR No. 546/2016 dated 13.08.2016, registered at Police Station - Sarai Rohilla and all other proceedings emanating therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and counsel for the respondent no.2.