LAWS(DLH)-2020-3-129

SH. JITENDRA VERMA Vs. STATE

Decided On March 05, 2020
Sh. Jitendra Verma Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of. Crl. M.C. 1258/2020

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.188/2007 dated 06.04.2007, registered at Police Station M.S. Park and all other proceedings arising therefrom.