LAWS(DLH)-2021-1-202

VIJAY GANDHI Vs. STATE OF NCT OF DELHI

Decided On January 28, 2021
Vijay Gandhi Appellant
V/S
STATE OF NCT OF DELHI Respondents

JUDGEMENT

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

(2.) Application is disposed of.

(3.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.78/2014, registered at PS CAW Cell, Nanakpura, Delhi and all other proceedings arising therefrom.