LAWS(DLH)-2021-2-205

SANGEETA Vs. STATE

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

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, petitioner seeks directions for quashing of FIR No.125/2017, registered at Police Station Hauz Khas, Delhi and consequent proceedings arising therefrom.