AAFTAAB SINGH BHAMRAH Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No.497/2020 dated 15.11.2020, registered at PS - Kapashera, and all other 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, the present petition is taken up for final disposal.