DEEPAK KUMAR Vs. STATE

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 97/2017 dated 07/03/2017, registered at PS Farsh Bazar, Delhi, for the offences punishable under Sections 354A/506(II)/509 of the IPC and all other proceedings emanating therefrom.

(2.) Notice issued.

(3.) Notice is accepted by learned APP for the State and counsel for the respondent no.2.