DINESH KKUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Crl. M.A.14632/2020 (Exemption) 1. Allowed, subject to all just exceptions.

(2.) Application is disposed of. CRL.M.C.2048/2020

(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.232/2020 dated 12.05.2020, registered at PS - Kalkaji, for the offence punishable under Section 308 IPC and all other proceedings arising therefrom.