LAWS(DLH)-2021-4-147

ASHOK KUMAR Vs. STATE & ANR .

Decided On April 15, 2021
ASHOK KUMAR Appellant
V/S
State And Anr . 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. 54/2018, registered at PS Crime (Women) Cell, Nanakpura, Delhi and all other proceedings arising therefrom.