MANISH AGGARWAL Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Vide the present petition, petitioners seek direction thereby for quashing of FIR No.362/2018, registered at PS Subzi Mandi, Delhi 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.