MAHEEP KUMAR MEENA Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 35460/2019

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks direction thereby quashing FIR No. 36/2016 dated 31.01.2016, registered at PS Connaught Place for the offences punishable under Sections 323/354 IPC and all other proceedings emanating therefrom.