SUNIL Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.385/2020 registered at PS Okhla Industrial Area, and all other proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and by counsel for respondent nos.2 and 3 and with the consent of counsel for parties, the present petition is taken up for final disposal.