LAWS(DLH)-2021-7-18

AKRAM Vs. STATE NCT OF DELHI

Decided On July 05, 2021
AKRAM Appellant
V/S
STATE 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 for quashing of FIR No. 1065/2016 dated 29.12.2016 registered at Police Station Nand Nagri and consequent proceedings arising therefrom.