NAZIM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0446/2020, for the offences punishable under Sections 3(1)(r) / 3(1)(s) of SC and ST (Prevention of Atrocities) Act, registered at PS - Dayalpur, Delhi and all other proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and by counsel for respondent Nos.2 and 3 and with the consent of counsel for parties, the present petition is taken up for final disposal.