LAWS(DLH)-2021-4-25

BHAVKARAN SINGH BAL Vs. STATE

Decided On April 13, 2021
Bhavkaran Singh Bal Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) CRL. M.A. 6016/2021

(2.) Application is disposed of.

(3.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.125/2015, registered at PS EOW, Delhi and all other proceedings arising therefrom.