RAM VILAS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby for quashing of FIR No. 55/2017 dated 21.02.2017, registered at PS Nangloi, and all other proceedings arising therefrom.

(2.) Notice issued.

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