DANNY PAL ALIAS DAINY Vs. STATE

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction for quashing of FIR No. 257/2018 dated 25.05.2018 registered at Police Station Bhalaswa Dairy and consequent proceedings arising therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for State and by counsel for respondent no.2. Respondent no.2 is present in person through VC. With the consent of counsel for parties, present petition is taken up for final disposal.