LAWS(DLH)-2021-1-201

PRINCE CHAUHAN Vs. STATE

Decided On January 28, 2021
Prince Chauhan Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(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.