LAWS(DLH)-2019-9-74

UTPAL DAS Vs. STATE

Decided On September 18, 2019
UTPAL DAS Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Allowed, subject to all just exceptions. Application is disposed of.

(2.) Vide the present petition, the petitioners seek quashing of FIR No. 541/2017 dated 13.09.2017, registered at Police Station - Ashok Nagar, instituted for the offences punishable under Sections 498A/406/34 of the IPC and consequent proceedings arising therefrom.

(3.) Notice issued.