RAMESH SHARMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.213/2020 dated 09.09.2020, registered at PS - Shaheen Bagh and all other proceedings arising therefrom.

(2.) Notice issued.

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