DEEPAK MALHOTRA Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 161/2011 dated 17.12.2011, registered at PS Rajinder Nagar, Delhi and all other proceedings arising therefrom.

(2.) Notice issued.

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