ANKIT SHARMA Vs. STATE

JUDGEMENT

(1.) Pursuant to the order dated 11.09.2017, the petitioner has joined the co-accused Shivalik Vedi @ Prince and Himanshu Garg as Petitioners No. 2 and 3. The petitioner has filed the Amended Memo of Parties along with their affidavits. The same is taken on record.

(2.) The petitioners have invoked the writ jurisdiction of this court under Art. 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.PC') for quashing of the FIR bearing No.344/2015, registered on 26.05.2015 against them with Police Station Keshav Puram, North West District, Delhi, under

(3.) Status report has already been filed.