DEEPU Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 12467/2020 In view of the reasons stated in the present application, the application is allowed and disposed of.

(2.) With the consent of counsel for the parties, the present petition is taken up for final disposal.

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No.0450/2020 dated 30.06.2020 registered at Police Station Mehrauli and consequent proceedings arising therefrom.