LAWS(DLH)-2019-10-296

JAI DUTTA Vs. STATE

Decided On October 24, 2019
Jai Dutta Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioners seek quashing of FIR No. 0240/2016 dated 25.05.2016 registered at Police Station Khyala and consequent proceedings arising therefrom.