CHANDER PRAKESH Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No.169/2018 dated 19.04.2018 registered at Police Station Neb Sarai 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.