LAWS(DLH)-2020-3-130

RAJ KUMAR Vs. STATE (NCT OF DELHI)

Decided On March 06, 2020
RAJ KUMAR Appellant
V/S
STATE (NCT OF DELHI) Respondents

JUDGEMENT

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

(2.) Application is disposed of. Crl. M.C. 1326/2020

(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 417/2012 dated 05.11.2012, registered at PS Mangol Puri and all other proceedings arising therefrom.