LAWS(DLH)-2020-3-99

NITIN JAIN Vs. STATE

Decided On March 02, 2020
NITIN JAIN Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek directions thereby for quashing of FIR No. 188/2011 dated 23.07.2011, registered at PS Preet Vihar and all other proceedings arising therefrom.