PRINCE SHARMA Vs. STATE THROUGH ITS CHIEF SECRETARY

JUDGEMENT

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

(2.) Application is disposed of. Crl. M.C. 249/2021

(3.) Vide the present petition, petitioners seek direction for quashing of FIR No.165/2018 dated 27.04.2018 registered at Police Station Tilak Nagar, Delhi and consequent proceedings arising therefrom.