SANDEEP CHOUDHARY & ORS. Vs. STATE & ORS.

JUDGEMENT

(1.) VIDE the instant petition, the petitioner has sought to quash FIR no. 283/2005 registered for the offences punishable under Section 406/420/467/471/120 -B Indian Penal Code, 1860 registered at PS -Connaught Place (investigated by Crime Branch, EOW) and proceedings consequent thereto.

(2.) ACCORDINGLY , Crl. M.C. No. 529/2011 & Crl. M.A. 8461/2011 are dismissed.

(3.) NO order as to costs.