LAWS(DLH)-2021-3-219

AJAY KUMAR SAROJ Vs. STATE

Decided On March 01, 2021
Ajay Kumar Saroj Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No.84/2017 dated 23.08.2017 registered at Police Station Chankyapuri and consequent proceedings arising therefrom.

(2.) Notice issued.

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