TARUN Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Allowed, subject to all just exception.

(2.) The application stands disposed of. CRL.M.C. 2828/2022

(3.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner praying for quashing of FIR bearing No. 26/2017 registered at Police Station Baba Haridas Nagar, Delhi for offences punishable under Ss. 354/452/506/509/354B/34 of the Indian Penal Code.