LAWS(DLH)-2021-6-46

MARKO ROSHAN Vs. STATE

Decided On June 03, 2021
Marko Roshan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Application is allowed with direction to file attested affidavit within four weeks of courts resuming normal functioning.

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.0814/2016, registered at PS Dabri, Delhi and all other proceedings arising therefrom.