LAWS(DLH)-2020-10-54

VISHAL Vs. STATE NCT DELHI

Decided On October 15, 2020
VISHAL Appellant
V/S
STATE NCT DELHI Respondents

JUDGEMENT

(1.) CRL. M.A. 14255/2020

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 240/2020 dated 10.07.2020, registered at PS G.T.B. Enclave and all other proceedings arising therefrom.