JAI PRAKASH TIWARI Vs. STATE

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of. CRL.M.C.1814/2020

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.494/2017 dated 29.12.2017, registered at PS - Adarsh Nagar, Delhi and all other proceedings arising therefrom.