MADAN PRASAD Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No. 374/2020 dated 03.05.2020, registered at PS -Najafgarh, 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.