BHAGWAN DAS Vs. STATE

JUDGEMENT

(1.) QUASHING of FIR No. 374/2015, under Sections 341/308/506/34 of IPC registered at police station Mundka, Delhi is sought on the basis of affidavit of respondent No. 2.

(2.) NOTICE .

(3.) LEARNED Additional Public Prosecutor for respondent -State submits that the investigation of this FIR case is almost complete and no other offence is sought to be added.