LAWS(DLH)-2021-3-231

MAHAN SINGH CHAUHAN Vs. STATE

Decided On March 18, 2021
Mahan Singh Chauhan Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application stands disposed of.

(3.) Vide the present petition, petitioner seeks direction for quashing of FIR No.344/2020, registered at Police Station Ranjit Nagar, Delhi and consequent proceedings arising therefrom.