VIKAS SETHI Vs. STATE - GNCTD

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No. 297/2016 dated 05.07.2016, registered at Police Station Khyala, Delhi and consequent proceedings arising therefrom.

(2.) Notice issued.

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