LAWS(DLH)-2021-2-202

MAYANK CHADHA Vs. STATE

Decided On February 24, 2021
Mayank Chadha Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Applications are disposed of.

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No. 70/2019 dated 07.02.2019 registered at Police Station Hari Nagar and consequent proceedings arising therefrom.