ROHIT AGARWAL Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks quashing of FIR No.60/2015 dated 20.01.2015 registered at Police Station Dwarka North, consequent proceedings arising therefrom.

(2.) Notice issued.

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