VISHAL SHARMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No.502/2016 dated 10.10.2016 registered at Police Station Krishna Nagar and consequent proceedings arising therefrom.

(2.) Notice issued.

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