NAVEEN TANEJA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The hearing has been conducted through video conferencing.

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.224/2017 dated 21.08.2017, registered at PS - Jagat Puri, Delhi and all other proceedings arising therefrom.