MOHD. HUSSAIN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No. 42/2017 dated 26.02.2017 registered at Police Station Pul Prahladpur and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and respondent no.2 present in person through V.C. and with the consent of counsel for parties, present petition is taken up for final disposal.