SANDEEP & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Status report has been filed. Previous conviction/involvement report of petitioner no.1 has been filed. Same is taken on record. As per the report, there is no record of the petitioner no.1 having been involved in any other case.

(2.) The petitioners seek quashing of FIR No.1015/2014 under Sections 509/506/34 IPC and section 12 of the POCSO Act, 2012, Police Station Uttam Nagar.

(3.) Parties are neighbours.