LAWS(DLH)-2021-2-198

DHARMENDR ALIAS DHAMU Vs. STATE

Decided On February 18, 2021
Dharmendr Alias Dhamu Appellant
V/S
STATE 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.361/2019 dated 14.09.2019, registered at PS Kanjhawala, and all other proceedings arising therefrom.