INDIA INFOLINE & ORS Vs. STATE & ANR

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioners orally prays to take on record the amended memo of parties.

(2.) His oral request is conceded.

(3.) Pursuant to order dated 28.07.2015, a joint application bearing Crl. M.A. No.10608/2015 for quashing of the FIR in question by allowing the present petition is on record, which is taken up for hearing.