PINTU Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 558/2014 dated 15.07.2017, registered at PS Pandav Nagar for the offences punishable under Sections 308/34 IPC and all other proceedings emanating therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and respondent no.2 who is present in Court.