SURAJ Vs. STATE

JUDGEMENT

(1.) Exemption granted, subject to all just exceptions.

(2.) Application stands disposed of.

(3.) This is a petition under Sec. 482 Crimial P.C. 1973 filed on behalf of the petitioners for quashing of FIR No.738/2015, under Sections 323/308/354/34 Penal Code registered at Police Station Ghazipur, Delhi and all proceedings arising therefrom.