ASHISH CHOPRA Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 36781/2019

(2.) Application is disposed of.

(3.) Vide the present petition, the petitioner seeks direction thereby for quashing FIR No.54/2018 dated 18.02.2018, registered at Police Station - Geeta Colony, Delhi for the offences punishable under Sections 325/308 IPC and all other proceedings emanating therefrom.