LAWS(DLH)-2020-2-157

ANAND SINGH TOMAR Vs. STATE

Decided On February 19, 2020
Anand Singh Tomar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of. Crl. M.C. 932/2020

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No. 138/2014 dated 06.04.2014 registered at Police Station Sagar Pur and consequent proceedings arising therefrom.