ROHAN KAPOOR Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No.108/2015 dated 04.02.2015 registered at Police Station North Rohini and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and by respondent no.2 present in person and with the consent of counsel for parties, present petition is taken up for final disposal.