SANJAY GUPTA Vs. STATE

JUDGEMENT

(1.) The hearing has been conducted through video conferencing. Crl. M.A. 16437/2020 (Exemption)

(2.) Application is disposed of.

(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.497/2020 dated 21.09.2020, registered at PS - Narela Industrial Area, Delhi and all other proceedings arising therefrom.