JASPAL & ORS. Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) CRL. M.A. 18355/2011.

(2.) LD . Counsel for the petitioner submits that vide FIR no.149 dated 16.05.2009, case under Section 308/34 Indian Penal Code, 1860 was registered against the petitioners qua the complainant / petitioner no. 3 at PS -Mukherjee Nagar.

(3.) LD . Counsel further prayed that in these circumstances, FIR may be quashed.