LAWS(DLH)-2020-12-170

PRINCE TANEJA Vs. STATE

Decided On December 14, 2020
Prince Taneja 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 direction for quashing of FIR No. 79/2017 dated 19.02.2017 registered at Police Station Geeta Colony and consequent proceedings arising therefrom.