DEEPAK TEJRANA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.1105/2015 dated 21.08.2015, registered at PS - Dabri and all other proceedings arising therefrom.

(2.) Notice issued.

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