LAWS(DLH)-2021-2-203

MOHIT SHARMA Vs. STATE

Decided On February 24, 2021
MOHIT SHARMA Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No.16/2021 dated 08.01.2021 registered at Police Station Mansarovar Park and consequent proceedings arising therefrom.